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State of Madhya Pradesh - Section

Section 3 in The M.P. Gram Sabha (Audit) Rules, 2001

3. Accounts to be audited annually.

- The accounts of Gram Sabha shall be audited annually and as far as possible, before the close of the succeeding financial year. Accounts for the complete financial year or years, preceding the date of audit, shall ordinarily be taken up for audit.The requirement of the annual audit, provided as above shall be independent and snail not be affected by the supplementary' or any other audit ordered, if any, by the Accountant General of the State of Madhya Pradesh.