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[Cites 0, Cited by 1] [Section 165] [Entire Act]

State of Punjab - Subsection

Section 165(1) in The Punjab Municipal Act, 1999

(1)The Chief Officer of the Municipality, shall, after adoption of the financial statement and the balance sheet and the report of the Audit Authority, forward the same to the Government together with a report of the action taken thereon by the Municipality and shall also send copies thereof to the Audit Authority.