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 170(1)] [Section 170] [Entire Act] State of West Bengal - Subsection Section 170(1)(f) in The Calcutta Municipal Corporation Act, 1980 (f)[ a tax on carriage.] [Clauses (e) and (f) inserted by W.B. Act 13 of 1984.]