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State of Nagaland - Section

Section 106 in Nagaland Municipal Act, 2001

106. Financial Statement.

(1)The Chief Officer of a Municipality shall, within three months of the close of a year, cause to be prepared a financial statement for the proceeding year in respect of the accounts of the Municipality.
(2)The form of the financial statement and the manner in which the financial statement shall be prepared, shall be such as may be prescribed.