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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Chattisgarh - Subsection

Section 20(c) in Chhattisgarh Right of Youth to Skill Development Act, 2013

(c)These accounts, as certified by the Examiner of the Local Fund Audit or any other person authorized by him in this behalf, together with the audit report thereon, shall be forwarded annually to the State Government and State Government shall cause the same to be laid before the State Legislative Assembly; and