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State of Haryana - Section

Section 11 in The Haryana Clinical Establishments (Registration and Regulation) Rules, 2018

11. Account and Audit.

(1)The authority shall maintain proper accounts and other relevant records and prepare and annual statement of account including the balance sheet.
(2)The accounts of the authority shall be subject to audit annually by the Accountant General, Haryana and any expenditure incurred in connection with such audit shall be payable by the authority.