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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 94(7) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(7)The regular accounts shall be kept of all money and properties, and all incomes and expenditure of the Fund and shall be audited by a notified firm of Chartered Accountants, or any other recognized authorities as may be appointed by the Board.