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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(7) in The National Commission For Protection Of Child Rights Rules, 2006

(7)The Commission shall, within thirty days of receipt of audit report, remedy any defect or irregularity pointed out therein, and submit its report to the Central Government and to the Audit Officer about the action taken by it.]