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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of West Bengal - Subsection

Section 77(2) in Siliguri Municipal Corporation Act, 1990

(2)The Chief Executive Officer shall submit accounts to auditors as required by them:Provided that the Chief Executive Officer shall not be bound to submit accounts of expenditure in connection with any anti-corruption work but shall, if so required by the auditors, furnish certificate under his signature of all such expenditure.