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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Jharkhand - Subsection

Section 12(6) in Jharkhand State Commission for the Scheduled Tribes Act, 2019

(6)As soon as may be after the receipt of the report of the auditor, the Commission shall send a copy of the annual statement of accounts together with a copy of the report of the auditor to the State Government and shall cause to be published the annual statement of accounts in such manner, as may be prescribed.