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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Rajasthan - Subsection

Section 92(1) in Rajasthan Municipalities Act, 2009

(1)The Chief Municipal Officer shall, within three months of the close of a financial year, cause to be prepared a financial statement containing an income and expenditure account and a receipts and payments account for the preceding financial year in respect of the accounts of the Municipality and a balance sheet of the assets and liabilities of the Municipality for the preceding financial year.