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[Cites 0, Cited by 0] [Section 10(5)] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(5)(i) in The Maharashtra Local Fund Audit Act, 1930

(i)in the case of a local authority referred to in clause (i) of the proviso to sub-section (4), publish a summary of such report of defects and irregularities, explanations and the final report in Marathi in any such newspaper, and