Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 91] [Entire Act] State of Bihar - Subsection Section 91(3) in The Bihar Municipal Act, 2007 (3)The Chief Municipal Officer shall submit such further accounts to the Auditor and [Examiner of Local Accounts] [Substituted 'CAG' by Bihar Act No. 7 of 2011, dated 27.5.2011.], as may be required
