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

State of Madhya Pradesh - Subsection

Section 131A(5) in The M.P. Municipal Corporation Act, 1956

(5)[ 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 alongwith its views.]