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[Cites 0, Cited by 0] [Section 391(2)] [Section 391] [Entire Act]

State of Goa - Subsection

Section 391(2)(s) in The City of Panaji Corporation Act, 2002

(s)the manner in which accounts are to be kept by the corporation; the conditions on which such accounts are to be open to inspection by inhabitants paying any tax under this act, the manner in which such accounts are to be audited and published and the power of auditors in respect of disallowance and surcharge;