Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jharkhand - Subsection

Section 10(3) in Jharkhand Tourism Development and Registration Act, 2015

(3)The accounts of the Authority shall be audited annually by the Internal Audit Section under the Finance Department, Jharkhand and any expenditure incurred by it in connection with such audit shall be payable by the Authority to the Internal Audit Section under the Finance Department, Jharkhand and the Authority shall forward the same to the Department.