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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(1)(ii) in The M.P. Panchayat Audit Rules, 1997

(ii)If the required information and records arc not provided to the auditor within a reasonable time not exceeding three days, the fact shall be brought to the notice of the District Panchayat Officer in case of a Gram Panchayat and to the Commissioner of the Division and Director, Panchayat in the ease of a Zila or Janpad Panchayat for further appropriate action in the matter.