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State of Gujarat - Section

Section 93 in The Gujarat Provincial Municipal Corporations Act, 1949

93. Accounts to be kept in forms prescribed by Standing Committee.

- Subject to the provisions of section 361 and of the Bombay Primary Education Act, 1947 (Bombay LXI of 1947), and the rules made thereunder, accounts of the receipts an expenditure of the Corporation shall be kept in such manner and in such forms as the Standing Committee shall from time to time direct.