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[Cites 0, Cited by 0] [Section 164B] [Entire Act]

Union of India - Subsection

Section 164B(7) in The Motor Vehicles Act, 1988

(7)The Central Government shall maintain proper accounts and other relevant records and prepare an annual statement of accounts of the Fund in such form as may be prescribed by the Central Government in consultation with the Comptroller and Auditor-General of India.