Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 117] [Entire Act] State of Jharkhand - Subsection Section 117(3) in Jharkhand Municipal Act, 2011 (3)The Municipal Commissioner or the Executive Officer shall submit such further accounts to the Auditor and Comptroller and Auditor General of India, as may be required.
