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[Cites 0, Cited by 0] [Section 98(6)] [Section 98] [Entire Act]

State of Bihar - Subsection

Section 98(6)(c) in The Bihar Municipal Act, 2007

(c)to submit report to the Municipality every year and from time to time on such examination and scrutiny,
(cc)[ To review and approve the Action Taken Report (ATR) following each report by the Auditor under Section 90 and the Internal Audit under section-97.] [Inserted by Bihar Act No. 7 of 2011, dated 27.5.2011.]