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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Odisha - Subsection

Section 30(1) in The State Culture Fund Scheme, 2003

(1)Accounts of all moneys and properties and of income and expenditure of the Fund shall be maintained by the Member-Secretary and audited by the Chartered Accountant who shall certify that the expenditure from the Fund has been incurred in accordance with the provisions of this Scheme.