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[Cites 0, Cited by 0] [Section 101] [Entire Act]

State of Goa - Subsection

Section 101(2) in The City of Panaji Corporation Act, 2002

(2)For this purpose the Standing Committee shall have access to all the municipal accounts and to all records and correspondence relating thereto, and the Commissioner shall forthwith furnish to the Standing Committee any explanation concerning receipts and disbursements which it may call for.