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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(9) in The M.P. Rajya Pichhada Varg Ayog (Annual Statement of Accounts and Annual Report) Rules, 1998

(9)On receipt of audit report, the Commission shall dispose of the error or irregularity pointed out therein within three months and report to the State Government and Head of the Department regarding the action taken thereon.