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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Maharashtra - Subsection

Section 30(2)(c) in The Shree Shanaishwar Devasthan Trust (Shingnapur) Act, 2018

(c)it has become necessary to ascertain the fiscal position of the Devasthan Trust; the State Government may direct the Committee,-
(i)to furnish true and audited accounts of the Devasthan Trust and in relation to such period as may specify; or
(ii)where the accounts are not annually audited, to get the accounts in relation to such period as he may specify, audited by the auditor appointed under sub-section (1) of section 31.