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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(4) in The Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981

(4)The accounts of the Board certified by the auditor, together with the audited report thereon, shall be forwarded annually to the State Government before such dates as the State Government may specify in this behalf.