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[Cites 0, Cited by 0] [Section 176(2)] [Section 176] [Entire Act]

State of Maharashtra - Subsection

Section 176(2)(xli) in The Maharashtra Village Panchayats Act, 1959

(xli)under section 140, prescribing [the authority by which and] [These words were inserted by Maharashtra 13 of 1975, Section 32(a)(v).] the manner in which the audit of accounts of Panchayat shall be carried out;