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[Cites 0, Cited by 0] [Section 275] [Entire Act]

State of Jharkhand - Subsection

Section 275(2) in Jharkhand Municipal Act, 2011

(2)The accounts of the State Regulatory Commission shall be audited by the Comptroller and Auditor-General of India at such intervals as may be determined by him, and any expenditure incurred in connection with such audit shall be payable by the State Regulatory Commission to the Comptroller and Auditor-General of India.