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[Cites 0, Cited by 0] [Section 122(2)] [Section 122] [Entire Act]

Union of India - Subsection

Section 122(2)(ii) in The Sikh Gurdwaras Act, 1925

(ii)[ The Committee shall consider the report of the auditor and satisfy itself that no expenditure shown therein has been incurred otherwise than in accordance with the provisions of this Act and shall pass such orders as are in its opinion necessary and proper to rectify any illegal, unauthorised or improper expenditure, and may also pass such further orders upon the report as it may deem proper.] [Sub-section (2) renumbered as clause (i) of sub-section (2) and clause (ii) added by Punjab Act, 53 of 1993, Section 24(b).]