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[Cites 0, Cited by 0] [Section 131A] [Entire Act]

State of Chattisgarh - Subsection

Section 131A(5) in The Chhattisgarh Municipal Corporation Act, 1956

(5)[ The Municipal Accounts Committee shall consider the report of the auditor, appointed under Section 129, in respect of accounts of the Corporation and submit the same to the Corporation along with its views.] [Substituted by C.G. Act No. 15 of 2004, dated 2.1.2005.]