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State of Arunachal Pradesh - Section

Section 45 in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014

45. Accounts, Audit and Annual Report of the Board.

(1)The Board shall prepare once in every year, in such form and at such time as may be prescribed, an annual report, giving a true and full account of its activities during the previous year, and shall forward a copy thereof to the State Government.
(2)The accounts of the Board shall be audited annually by the Examiner of the Local Audit Department or by such other person as the State Government may direct.
(3)As soon as the accounts of the Board are audited the Board shall send a copy of the audit, report to the State Government.