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[Cites 0, Cited by 0] [Section 138] [Entire Act]

State of Assam - Subsection

Section 138(4) in Gauhati Municipal Corporation Act, 1971

(4)As soon as practicable after the completion of the audit, the Examiner shall prepare a report on the accounts audited and examined and shall send such report to the Corporation and a copy thereof to the Government.