Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 159] [Entire Act]

State of West Bengal - Subsection

Section 159(4) in Kolkata Municipal Corporation Act, 1980

(4)If the Chief Municipal Auditor considers it desirable that the whole or any part of the audit of any accounts shall be conducted in the office in which such accounts originate, he may require such accounts, together with all books and documents having relation thereto, to be made available at all convenient times in such offices for inspection.