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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Jharkhand - Subsection

Section 99(3) in Jharkhand Municipal Act, 2011

(3)Every head of account specified under sub-section (1) shall be split up into a revenue account and a capital account and all items of income and expenditure shall be kept appropriately under such revenue account or capital account, as the case may be.