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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(2) in The M.P. Public Trusts Rules, 1962

(2)The balance sheet and income and expenditure account required under sub-section (1) of Section 17 to be prepared by the auditor or any person authorised in this behalf under sub-section (2) of Section 16 and forwarded by him to the Registrar, shall be in Forms XI and XII, respectively.