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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Puducherry - Subsection

Section 16(2) in Puducherry Hindu Religious Institutions Act, 1972

(2)The Commissioner shall send a copy of every audit report relating to the accounts of an institution to the Board and it shall be the duty of such Board or the Executive Officer to remedy any defects or irregularities pointed out by the auditor, within such time as may be specified therefor by the Commissioner and report the same to the Commissioner.