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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of West Bengal - Subsection

Section 43(2) in The Rabindra Bharati Act, 1981

(2)Such Annual Statement of Accounts shall, together with copies of the audit report, thereon be submitted to the Court and to the State Government and shall thereupon be published by the Court. The Court shall consider the audited annual accounts at a meeting and may take such action thereon as it thinks fit.