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[Cites 0, Cited by 0] [Section 245] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 245(2) in Arunachal Pradesh Municipal Act, 2007

(2)The accounts of the State Commission shall be audited by the Comptroller and Auditor- General of India at such intervals as may be determined by him, and any expenditure incurred in connection with such audit shall be payable by the State Commission to the Comptroller and Auditor-General of India.