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[Cites 0, Cited by 0] [Section 109A] [Entire Act]

State of Maharashtra - Subsection

Section 109A(3) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(3)The Finance Committee may, if it considers it necessary so to do, invite at its meetings the Chief Auditor, Local Fund Accounts, or his nominee to assist the Committee in its functions under this section.