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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(2) in The Bihar State Aid to Industries Rules, 1959

(2)Such accounts shall be open to audit for a period not longer than six months next after the 31st day of March or the date approved by the Director, as the case may be, by such person as the Government may appoint or approve in this behalf, and the recipient of State aid shall be liable to pay such charges in each case.