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State of Bihar - Section
Section 26 in Bye-Laws for the State Board of Digamber Jain Religious Trusts
26.
After the completion of the audit, the auditor shall prepare and abstract of the audited accounts for publication and submit the abstract along with his report. The abstract shall be published as provided hereunder:-| Description of the authority to which the accounts relate | By whom to be published | Time for publication | Where to be published. |
| 1. The President2. Trusts | State GovernmentThe President | As soon as possible after thereceipt of the auditor's report by the Government.Within a fortnight after the receipt of the auditor's reportby the President. | The Bihar Gazette.On the notice Board of the office ofthe trust concerned. |