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[Cites 0, Cited by 0] [Section 10(5)] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(5)(d) in The Asansol Municipal Corporation Act, 1990.

(d)to consider the report of the auditor in cases where the Corporation requires him to conduct a special audit of any receipt or expenditure of the Corporation or to examine the accounts of stores and stocks of the Corporation; and