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] [Entire Act] State of Chattisgarh - Section Section 125 in The Chhattisgarh Municipal Corporation Act, 1956 125. Accounts of receipts and expenditure. - Accounts of receipts and expenditure of the Corporation shall be kept in such manner and in such form as may be prescribed by the State Government.
