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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Punjab - Subsection

Section 85(7) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(7)The regular accounts shall be kept of all money and properties, and all incomes and expenditure of the Fund shall be audited by a notified firm of Chartered Accountants, or any other recognized authority, as may be appointed by the State Advisory Board.