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[Cites 0, Cited by 0] [Section 10(5)] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(5)(ii) in The Maharashtra Local Fund Audit Act, 1930

(ii)in the case of a local authority referred to in clause (ii) of the proviso to sub-section (4) cause a copy of such report of defects and irregularities, explanations and final report to be kept at such conspicuous place within the limits of the local authority as he may think fit, and a notice to be published in such newspaper that such copy has been kept for inspection of the public accordingly.