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State of Chattisgarh - Section

Section 125B in The Chhattisgarh Municipal Corporation Act, 1956

125B. [ Preparation of Municipal Accounting Manual. [Inserted by C.G. Act No. 17 of 2011, dated 3.5.2011.]

- The State Government shall prescribe and maintain a manual to be called the Chhattisgarh Municipal Accounts Manual containing' details of all financial matters and procedures relating thereto in respect of Municipal Corporation.]