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[Cites 0, Cited by 0] [Section 142] [Entire Act]

State of Maharashtra - Subsection

Section 142(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(2)Every Panchayat Samiti shall include the audit notes with the replies thereto in its administration report and shall forward the report of the Zilla Parishad for purpose of its inclusion in the administration report of the Zilla Parishad.