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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(5) in Tamil Nadu Infrastructure Development Rules, 2012

(5)Within fourteen days after the audit and examination of the accounts of the Board have been completed, the auditor shall forward copies of the audit report to the Board specifically stating as to whether in his opinion the accounts exhibit a true and fair view of the state of affairs of the Board;