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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 96(2) in Arunachal Pradesh Municipal Act, 2007

(2)If there is any difference of opinion between the Auditor and the Municipality or if the Municipal does not remedy the defects or the irregularities mentioned in the report of the Auditor within a reasonable period, the Auditor shall refer the matter to the State Government whose decision here on shall be final and binding.