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[Cites 0, Cited by 0] [Section 110] [Entire Act]

State of Nagaland - Subsection

Section 110(1) in Nagaland Municipal Act, 2001

(1)As soon as practicable after the completion of audit of the accounts of the municipality, but not later than the thirtieth day of September each year, the Audit Authority shall prepare a report of the account audited and examined and shall send such report to the Chief Officer of the Municipality.