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State of Chattisgarh - Section

Section 120B in The Chhattisgarh Municipalities Act, 1961

120B. Balance Sheet.

- The Chief Municipal Officer shall, within four months from the date of the close of the financial year, cause to prepare a balance sheet of the assets and liabilities of the Council. The form of the balance sheet and the manner in which the balance sheet shall be prepared, shall be such as may be prescribed.