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State of Maharashtra - Section

Section 32 in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965

32. Annual accounts and audit.

The State Board shall prepare annual accounts of receipts and expenditure after incorporating therein such accounts of the Divisional Boards and forward them to the State Government for audit. The State Government shall cause the accounts to be audited, and the State Board shall pay such charges for the audit as that Government may determine.