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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(1) in The Bihar State Commission for Women Act, 1999

(1)The Commissions shall maintain proper accounts and other relevant records and prepare an annual statement of accounts in such from as may be prescribed by the State Government in consultation with the Accountant General (A and E) of the State.