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 483] [Entire Act] State of West Bengal - Subsection Section 483(4) in The Calcutta Municipal Corporation Act, 1980 (4)Whoever fails to make to the Municipal Commissioner any report which he is required to make under this section shall be guilty of an offence.
