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[Cites 0, Cited by 0] [Section 104(2)] [Section 104] [Entire Act]

State of Maharashtra - Subsection

Section 104(2)(b) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(b)a 'C' Class Council may, or if so required by the State Government shall, make arrangements for the audit of its accounts at such intervals, in such manner and by such agency as may be prescribed.