Section 78 in The Gujarat Municipalities Act, 1963
78. Transmission of accounts to State Government.
- A municipality shall, as soon as the accounts of the past year have been prepared, transmit to the State Government or any officer duly authorized by it in this behalf, a copy thereof, or an account in such forms as the State Government may prescribe, and shall furnish such details and vouchers relating to the same as the State Government or such officer may from time to time direct.
