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[Cites 0, Cited by 0] [Section 45] [Entire Act]

Dadra And Nagar Haveli - Subsection

Section 45(2) in The Dadra and Nagar Haveli Panchayat Regulation, 2012

(2)The audit shall be carried out by the prescribed authority or such other officer as the Administrator may appoint in this behalf and the prescribed authority or other officer shall within one month of the completion of the audit, forward copies of the audit report to the Chief Executive Officer and the Gram Panchayat.