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

State of Madhya Pradesh - Subsection

Section 14(3) in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982

(3)The accounts of the Board shall be audited by the Director of Local Fund Accounts and shall be subject to the provisions of the Madhya Pradesh Sthaniya Nidhi Sampariksha Adhiniyam, 1973 (No. 43 of 1973) and the provisions of the said Act shall apply to the Board as if the Board were a local authority subject to the modification that Principal Officer in relation to the Board shall mean such officer of the Board as the State Government may, by notification, specify.