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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Bihar - Subsection

Section 88(3) in The Bihar Panchayat Raj Act, 2006

(3)The Chief Accounts Officer shall advise the Zila Parishad in matters of financial policy and shall be responsible for all matters relating to the accounts of the Zila Parishad including preparation of annual accounts and the budget.