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[Cites 0, Cited by 0] [Section 109(2)] [Section 109] [Entire Act]

State of Nagaland - Subsection

Section 109(2)(a) in Nagaland Municipal Act, 2001

(a)Require, by written notice, the production before it or before any officer subordinate to it of any document, which the Audit Authority considers necessary for the proper conduct of the audit.