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[Cites 0, Cited by 0] [Section 158] [Entire Act]

State of West Bengal - Subsection

Section 158(4) in Kolkata Municipal Corporation Act, 1980

(4)The Chief Municipal Auditor shall, subject to any directions given by the Municipal Commissioner determine the form and the manner in which his reports on the accounts of the Corporation shall be prepared and shall have the authority to call upon any officer of the Corporation to furnish any information necessary for the preparation of the reports.