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[Cites 0, Cited by 0] [Section 120] [Entire Act]

State of Madhya Pradesh - Subsection

Section 120(4) in The M.P. Municipal Corporation Act, 1956

(4)If any dispute arises as to the accuracy of any certificate given by the auditor accounts under sub-section (2) or (3) the Corporation may after making the payment or transfer, refer the matter to the Government whose decision shall be final.