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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(2) in Chennai Unified Metropolitan Transport Authority Rules, 2019

(2)The accounts of the Authority as certified by the Auditor together with audit report along with the remarks of the Authority thereon shall be forwarded to the Government, before the end of the second quarter of the next financial year.