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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Goa - Subsection

Section 25(2) in Goa Prisons Rules, 2006

(2)Inspector General to cause audit of all bills.- Subject to the provisions of the foregoing rules, all monthly and other bills for prison expenses shall be submitted to, and audited by, the Inspector General through the officer functioning as the accounts officer under the General Financial Rules.