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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 66(6) in Jammu and Kashmir Wakafs Act, 2001

(6)Notwithstanding any thing contained in this preceding subsection, the Accountant General of the State may either on his own motion or on a request received in this behalf from the Government undertake such audit and at such times as he may consider necessary.