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State of Jammu-Kashmir - Section

Section 20 in The Jammu and Kashmir Shri Amarnath Ji Shrine Act, 2000

20. Audit and Annual Report.

(1)The accounts of the Board for every financial year shall be audited annually by a Chartered Accountant to be nominated by the Board.
(2)The Board shall annually prepare a report on the administration of affairs of the Holy Shrine and publish it for the information of the public.