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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(2) in The Maharashtra Municipal Property Tax Board Act, 2011

(2)The accounts of the Board shall be audited by the Comptroller and Auditor-General of India at such intervals as may be determined by him, and any expenditure incurred in connection with such audit shall be payable by the Board to the Comptroller and Auditor-General of India.