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State of Chattisgarh - Section

Section 121A in The Chhattisgarh Municipalities Act, 1961

121A. Special Audit.

- [In addition to the audit or annual accounts, the State Government or the Council may, if it thinks fit, appoint an auditor to conduct special audit pertaining to a specified item or series of items requiring thorough examination, and the procedure relating to audit shall apply mutatis mutandis to such special audit.