Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 94(2)] [Section 94] [Entire Act] State of Arunachal Pradesh - Subsection Section 94(2)(c) in Arunachal Pradesh Municipal Act, 2007 (c)the account of any sum received which ought to have been, but has not been, brought into account by any person, and