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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Chattisgarh - Subsection

Section 23(1) in Chhattisgarh Municipal Revenue (Establishment of Regulatory Commission) Act, 2011

(1)The Commission shall maintain proper accounts and other relevant records and prepare annual statement of accounts in such form as may be prescribed by the Government in consultation with the Auditor General of Chhattisgarh.