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[Cites 0, Cited by 0] [Section 257(1)] [Section 257] [Entire Act]

State of Haryana - Subsection

Section 257(1)(t) in The Haryana Municipal Act, 1973

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