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 137] [Entire Act] State of Assam - Subsection Section 137(1) in Gauhati Municipal Corporation Act, 1971 (1)The Commissioner shall prepare monthly an abstract of the receipts and expenditure of the month last preceding and place such abstract before the Standing Finance Committee.
