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State of Bihar - Section
Section 36 in Bye-Laws for the State Board of Religious Trusts
36.
After the completion of the audit, the auditor shall prepare an abstract of the audited accounts for publication and submit the abstract alongwith his report. The abstract shall be published as provided hereunder.| Description of the authority to which the accounts relate | By whom to be published | Time for publication | Where to be published. |
| 1. The President2. Trusts | State GovernmentThe President | As soon as possible after thereceipt of the auditor's report by the Government.Within a fortnight after the receipt of the auditor's reportby the President. | The Bihar Gazette.By affixing on the notice Board of the Board and the office ofthe trust concerned. |