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[Cites 0, Cited by 0] [Section 91(4)] [Section 91] [Entire Act]

State of Bihar - Subsection

Section 91(4)(a) in The Bihar Municipal Act, 2007

(a)require, by a notice, in writing, the production before him, or before any officer subordinate to him, of any document which he considers necessary for the proper conduct of the audit,