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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Rajasthan - Subsection

Section 96(1) in Rajasthan Municipalities Act, 2009

(1)The Chief Municipal Officer shall, after adoption of the financial statement and the balance sheet and the report of the Auditor, if any, by the Municipality, forward the same to the State Government together with a report of the action taken thereon by the Municipality.