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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of West Bengal - Subsection

Section 80(4) in West Bengal Municipal Corporation Act, 2006

(4)The Corporation shall forthwith pay into any Sinking Fund such amount as the auditors appointed under section 87 may certify to be deficit unless the State Government specially sanctions a gradual readjustment of such deficit in respect of such fund.