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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(2)(e) in The M.P. Sthaniya Nidhi Sampariksha Adhiniyam, 1973

(e)the authorities to whom copies of audit report to be given under Section 8;
(ee)[ the manner in which and the time within which a clarification shall be sought under sub-section (1-C) of Section 10;] [Inserted by M.P. Act No. 14 of 1978.]