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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of West Bengal - Subsection

Section 31(1) in The Rabindra Mukta Vidyalaya Act, 2001

(1)The accounts of the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] shall be examined and audited annually by an auditor or auditors appointed by the State Government in such manner as may he prescribed by rules.