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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(3) in The M.P. Gram Sabha (Audit) Rules, 2001

(3)The Auditor's Report shall state, whether in his opinion and to the best of his information and according to the explanations given to him, the accounts and the information required by the Act and various rules made thereunder, in the manner required and give true and fair views :-
(a)in the case of balance sheet of the state of affairs of the Gram Sabha as at the end of its financial year;
(b)in the case of receipt and payment account, of all the funds received and expended by the Gram Sabha during the period to which it relates;
(c)in case of the Income and Expenditure Account the surplus or deficit of income for the period.