Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 138] [Entire Act] State of West Bengal - Subsection Section 138(2) in Siliguri Municipal Corporation Act, 1990 (2)Every such bill shall specify the particulars of the tax and the period for which charge is made.
