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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Rajasthan - Subsection

Section 95(2) in Rajasthan Municipalities Act, 2009

(2)The Chief Municipal Officer shall remedy any defect that has been pointed out by the Auditor in his report and place before the Municipality the reply of the objections and defects as pointed out by the Auditors.