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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Uttarakhand - Subsection

Section 83(2) in Uttarakhand Panchayati Raj Act, 2016

(2)On receiving of audit report the Panchayat shall remove errors and irregulatory found in the audit and compliance report shall forward to the local fund account audit department or other authority who is determined for this purpose by the State Government within three month.