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State of Nagaland - Section

Section 108 in Nagaland Municipal Act, 2001

108. Submission of financial statement and balance sheet to the Audit Authority.

- The financial statement prepared under section 106 and the balance sheet of the assets and liabilities prepared under section 107 shall be placed by the Chief Officer of the Municipality before the Municipal Council or the Town Council.Who after examination of the same, shall adopt and remit these within one month to the Audit Authority provided in section 109.