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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 91(1) in Arunachal Pradesh Municipal Act, 2007

(1)The Chief Municipal Executive Officer/ Municipal Executive Officer shall, within four months of the close of a year, cause to be prepared a balance sheet of the assets and the liabilities of the Municipality for the preceding year.