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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Gujarat - Subsection

Section 23(1) in Gujarat Money-Lenders Act, 2011

(1)The accounts of every Money-Lender shall be audited at least once in every year by a person who is a Chartered Accountant within the meaning of the Chartered Accountants Act, 1949,(38 of 1949.) and the audit report shall be submitted to the Registrar within such period as may be prescribed.