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[Cites 0, Cited by 5] [Entire Act]

State of Punjab - Section

Section 160 in The Punjab Municipal Act, 1999

160. Balance sheet.

(1)The Chief Officer of a Municipality shall, within three months of the close of a year, cause to be prepared a balance sheet of the assets and liabilities of the Municipality for the preceding year.
(2)The form of the balance sheet and the manner in which the balance sheet shall be prepared, shall be such, as may be prescribed.