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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Bihar - Subsection

Section 63(3) in Bihar Hindu Religious Trusts Act, 1950

(3)Within a month of the completion of the audit, the auditor shall prepare a report on the accounts audited and examined and shall submit a report to the Board and deliver a copy thereof to the trustee concerned:Provided that the auditor may submit an interim report at anytime he thinks fit.