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[Cites 0, Cited by 0] [Section 137] [Entire Act]

State of Assam - Subsection

Section 137(2) in Gauhati Municipal Corporation Act, 1971

(2)For this purposes, the Standing Finance Committee shall have access to all the Municipal accounts and to all records and correspondence relating thereto, and the Commissioner shall forthwith furnish to the Standing Finance Committee any explanation concerning receipts and disbursement, which it may call for.