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[Cites 0, Cited by 0] [Section 420(2)] [Section 420] [Entire Act]

Nagpur Province - Subsection

Section 420(2)(s) in The City of Nagpur Corporation Act, 1948

(s)the manner in which accounts are to be kept by the Corporation; the conditions on which such accounts are to be open to inspection by inhabitants paying any tax under this Act, the manner in which such accounts are to be audited and published and the power of auditors in respect of disallowance and surcharge;