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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 22(4) in The Jammu and Kashmir State Board of Technical Education Act, 2002

(4)The Government may make such comment on the annual accounts as it may deem appropriate and every such comment shall be placed by the Secretary before the Chairman and the General Body for their observations. The observations made by the Chairman and the General Body shall be placed by the Secretary before the Finance Committee which shall duly consider them and make its own observations and forward them to the Government.