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[Cites 0, Cited by 0] [Section 186] [Entire Act]

State of West Bengal - Subsection

Section 186(1) in The West Bengal Panchayat Act, 1973

(1)The accounts of the funds of a Gram Panchayat, a Panchayat Samiti or a Zilla Parishad shall be examined and audited by an auditor appointed in that behalf by the State Government at such time and place, to such extent and in such manner as the State Government may prescribe.