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[Cites 0, Cited by 0] [Section 121] [Entire Act]

State of Chattisgarh - Subsection

Section 121(3) in The Chhattisgarh Municipalities Act, 1961

(3)If the accounts of the Council are not audited under sub-section (1) by the Local Fund Audit Department, the Council shall have the option, subject to sanction of the State Government to get its accounts audited by any outside agency.