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[Cites 0, Cited by 0] [Section 383(18)] [Section 383] [Entire Act]

State of Chattisgarh - Subsection

Section 383(18)(ii) in High Court of Chhattisgarh Rules, 2005

(ii)The Court shall certify that it has scrutinized the accounts or has had them audited, as the case may be, and shall record such remarks as may be necessary thereon. The Court shall thereafter, when duly satisfied with the accounts, countersign the same.