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[Cites 0, Cited by 0] [Section 21(4)] [Section 21] [Entire Act]

State of West Bengal - Subsection

Section 21(4)(b) in West Bengal Municipal Corporation Act, 2006

(b)to examine and scrutinise the report on the accounts of the Corporation by the auditors under the provisions of this Act and to satisfy itself that the moneys shown in the accounts as having been disbursed were available for, and applicable to, the services or purposes to which they have been applied and that the expenditure was incurred in accordance with the authority governing the same;