Constitution of India, 1949
243Z. Audit of accounts of Municipalities. —
The Legislature of a State may, by law, make provisions with respect to the maintenance of accounts by the Municipalities and the auditing of such accounts.
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Constitution of India, 1949 243Z. Audit of accounts of Municipalities. — The Legislature of a State may, by law, make provisions with respect to the maintenance of accounts by the Municipalities and the auditing of such accounts. |
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