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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Rajasthan - Subsection

Section 95(1) in Rajasthan Municipalities Act, 2009

(1)The Chief Municipal Officer shall place the audited financial statement, the balance sheet and the report of the Auditor and his comments before the Finance Committee which, after the examination thereof, shall place them before the Municipality with its comments, if any.