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[Cites 0, Cited by 0] [Section 355(2)] [Section 355] [Entire Act]

State of Chattisgarh - Subsection

Section 355(2)(xii) in The Chhattisgarh Municipalities Act, 1961

(xii)the time within which and the manner in which matters shall be referred to the State Government with respect to audit report under Section 122;