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[Cites 0, Cited by 0] [Section 78A(1)] [Section 78A] [Entire Act]

State of Maharashtra - Subsection

Section 78A(1)(a) in The Mumbai Municipal Corporation Act, 1888

(a)[ perform such duties as he is directed by this Act to perform and such other duties with regard to the audit of the accounts of the municipal funds [the Water and Sewage Fund and the Consolidated Water Supply and Sewage Disposal Loan Fund] [This clause was substituted for the original by Bombay 48 of 1948, Section 15] as shall be required of him by the corporation or by the [Standing Committee] [These words were substituted for the words 'Muncipal Accounts Committee' by Maharashtra 27 of 1999, Section 29(a), (w.e.f. 23-4-1999)] and with regard to the audit of the accounts of the [Brihan Mumbai Electric Supply and Transport Fund] [These words were substituted for Maharashtra 25 of 1996, (w.e.f. 4.9.1996)] as shall be required of him by the corporation or by the [Brihan Mumbai Electric Supply and Transport Committee;] [These words were substituted for the words 'Municipal Accounts Committee' by Maharashtra 27 of 1999, Section 29(b), (w.e.f. 23-4-1999)]