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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Bihar - Subsection

Section 86(1) in The Bihar Panchayat Raj Act, 2006

(1)The audit of the accounts of the Zila Parishad shall be carried out by the authority as may be prescribed by the Government and a copy of the audit note shall be forwarded to the Zila Parishad within one month of the completion of the audit.