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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 75(3) in Arunachal Pradesh Municipal Act, 2007

(3)Every head of account specified under sub-section (1) shall be split up into a revenue account and a capital account and all items of receipts and expenditures shall be kept appropriately under such revenue account or capital account, as the case may be.Chapter-X Application of Municipal fund