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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Telangana - Subsection

Section 34(2) in Telangana Mining Settlements Act, 1956

(2)The account of the receipts and expenditure of the Board shall be maintained upto the last day of every financial year in such form as may be prescribed. The annual accounts under this sub-section and the accounts kept under sub-section (1) shall be examined and audited, as soon as may be, after the end of each financial year by such person as the Government may appoint in this behalf.