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[Cites 0, Cited by 0] [Section 367(9)] [Section 367] [Entire Act]

State of Chattisgarh - Subsection

Section 367(9)(iv) in The High Court of Chhattisgarh Rules, 2007

(iv)Proceedings in connection with annual accounts shall be treated as "disposed of" as soon as the Court after an examination of the accounts by itself or by an officer appointed for the purpose has satisfied itself of the correctness thereof or proceedings taken in consequence of such examination have terminated.