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[Cites 0, Cited by 0] [Section 71] [Entire Act]

Madras Presidency - Subsection

Section 71(2) in Madras Hindu Religious and Charitable Endowments Act, 1951

(2)The accounts of every religious institution the annual income of which as calculated for the purposes of section 76 for the fasli year immediately preceeding is not less than sixty thousand rupees shall be subject to concurrent audit, that is to say, the audit shall take place as and when expenditure is incurred.