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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Bihar - Subsection

Section 91(2) in The Bihar Municipal Act, 2007

(2)[ An Annual Report prepared by the Examiner of Local Accounts, Patna shall be laid on the both Houses of State Legislature.] [Substituted by Bihar Act No. 7 of 2011, dated 27.5.2011.]