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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Telangana - Subsection

Section 14(1) in Telangana State Commission For Scheduled Castes and Scheduled Tribes Act, 2003

(1)The Commission shall maintain proper accounts and other relevant records and prepare an annual statement of account in such form and in such manner, as may be prescribed.