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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Uttarakhand - Subsection

Section 22(3) in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013

(3)The accounts of the Authority, audited as per sub-section (2) above, together with audit report thereon shall be forwarded annually to the State Government who may issue such directions to the authority as deemed fit and the Authority shall be bound to comply with such directions.