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State of Maharashtra - Section

Section 8 in The Maharashtra Local Fund Audit Act, 1930

8. Audit report to be sent to certain officers and bodies as Government may direct.

As soon as practicable after the completion of the audit, but not later than three months thereafter, the Director shall prepare a report on the accounts audited and examined and shall send such report to the local authority concerned and copies thereof to such officers and bodies as the State Government may direct.