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[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

State of Uttar Pradesh - Subsection

Section 56(2)(f) in The U.P. Homoeopathic Medicine Act, 1951

(f)the accounts to be kept by Boards, the manner in which accounts shall be audited and published, and the power of auditors in respect of disallowance and surcharge;