Section 98(6)(b) in The Bihar Municipal Act, 2007

[Cites 0, Cited by 0] [Section 98(6)] [Section 98] [Entire Act]

State of Bihar - Subsection

Section 98(6)(b) in The Bihar Municipal Act, 2007

(b)to examine and scrutinize the report on the accounts of the Municipality by the Auditor appointed under Section 90 and to satisfy itself that the money shown in the accounts as having been disbursed was available for, and applicable to, the services or purposes to which they were applied or charged and that the expenditure was incurred in accordance with the authority governing such expenditure,

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State of Bihar - Subsection

Section 98(6)(b) in The Bihar Municipal Act, 2007