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[Cites 0, Cited by 0] [Section 137(1)] [Section 137] [Entire Act]

State of Maharashtra - Subsection

Section 137(1)(b) in The Mumbai Municipal Corporation Act, 1888

(b)furnish to [the Standing Committee] [These words were substituted for the words 'the Municipal Accounts Committee' by Maharashtra 27 of 1999, Section 74(a)(ii), (w.e.f. 23-4-1999).] such information as the said committee shall from time to time require concerning the progress of the audit.