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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(2) in Andhra Pradesh Panchayat Raj (Accounts of Private Markets and its maintenance Audit and Inspection) Rules, 2000

(2)The persons managing the private markets shall be bound to produce the records and answer all questions raised by the auditors. The audit of the accounts derived to be audit under Section 6 of the State Audit Act, 1989.