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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(iii) in The M.P. Panchayat Audit Rules, 1997

(iii)The auditor's report shall state, whether in his opinion land to the best of his information and according to the explanations given to him, the accounts and the information required by the Act and various rules made thereunder, in the manner required and give a true and fair view :-