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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(2) in The M.P. Rajya Mahila Ayog Adhiniyam, 1995

(2)The Accounts of the Commission shall be audited by the Accountant-General at such intervals as may be specified by him and any expenditure incurred in connection with such audit shall be payable by the Commission to the Accountant General.