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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Haryana - Subsection

Section 26(2) in The Haryana Kisan Kalyan Pradhikaran Act, 2018

(2)The accounts of the Pradhikaran shall be subject to audit annually by the Accountant General of Haryana and any expenditure incurred in connection with such audit shall be payable by the Pradhikaran to the Accountant General of Haryana.