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[Cites 0, Cited by 0] [Section 157(1)] [Section 157] [Entire Act]

State of West Bengal - Subsection

Section 157(1)(a) in Kolkata Municipal Corporation Act, 1980

(a)report to the Municipal Commissioner any material impropriety or irregularity which he may at any time observe in the accounts of the receipts and expenditure of the Corporation;