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 555] [Entire Act] State of West Bengal - Subsection Section 555(2) in The Calcutta Municipal Corporation Act, 1980 (2)Nothing in sub-section (1) shall be deemed to apply to a cheque drawn upon the Municipal Fund under section 126.
