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[Cites 0, Cited by 0] [Section 100] [Entire Act]

State of Haryana - Subsection

Section 100(1) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996

(1)The manner and the procedure of audit shall be determined by the auditor and if a change in such a procedure involves financial implication such a change shall be effected only in consultation with the Government.