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[Cites 0, Cited by 0] [Section 49(9)] [Section 49] [Entire Act]

State of Rajasthan - Subsection

Section 49(9)(i) in Rajasthan Municipalities Act, 2009

(i)take-prompt steps to remove any defect or irregularity brought to his notice in the course of the audit of the municipal accounts or pointed out in the audit report;