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[Cites 0, Cited by 0] [Section 209(2)] [Section 209] [Entire Act]

State of Haryana - Subsection

Section 209(2)(i) in Haryana Panchayati Raj Act, 1994

(i)as to the appointment and payment of auditors for auditing the accounts of Gram Panchayat, Panchayat Samiti and Zila Parishad, the adoption of pre-audit system and the disposal of audit notes and removal of audit objections;