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State of Bihar - Section

Section 90 in The Bihar Municipal Act, 2007

90. Submission of financial statement and balance sheet to auditor.

- The financial statement prepared under Section 88 and the balance sheet of the assets and the liabilities prepared under Section 89 shall be placed by the Chief Municipal Officer before the Empowered Standing Committee which, after examination of the same, shall adopt and remit them to the Auditor as may be appointed in this behalf by the State Government.