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[Cites 0, Cited by 0] [Section 121(1)] [Section 121] [Entire Act]

State of Chattisgarh - Subsection

Section 121(1)(a) in The Chhattisgarh Municipalities Act, 1961

(a)require, by a notice, in writing, the production before him, or before any officer sub-ordinate to him, of any document which he considers necessary for the proper conduct of the audit;