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[Cites 0, Cited by 0] [Section 100] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 100(8) in Arunachal Pradesh Municipal Act, 2007

(8)The manner of transaction of business to the Municipal Accounts Committee shall be such as may be determined by regulations :Provided that the persons nominated under clause (b) of sub-section (2) shall not have the right to vote at the meeting of the Municipal Accounts Committee.Chapter-XIII Municipal Property