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 215] [Entire Act] State of West Bengal - Subsection Section 215(2) in The Calcutta Municipal Corporation Act, 1980 (2)If any amount due is paid on or before the date determined under sub-section (1), a rebate of five per cent, of such amount shall be allowed.
