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[Cites 0, Cited by 0] [Section 332(3)] [Section 332] [Entire Act]

State of Rajasthan - Subsection

Section 332(3)(b) in Rajasthan Municipalities Act, 2009

(b)take prompt steps to remove any defect or irregularity brought to his notice in the course of the audit of the municipal accounts or pointed out in the audit report,