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[Cites 0, Cited by 0] [Section 275] [Entire Act]

State of Jharkhand - Subsection

Section 275(1) in Jharkhand Municipal Act, 2011

(1)The State Regulatory Commission shall maintain proper accounts and other relevant records and prepare an annual statement of accounts in such form as may be determined by the State Government in consultation with the Comptroller and Auditor-General of India.