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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Bihar - Subsection

Section 23(2) in Bihar Biological Diversity Rules, 2017

(2)The accounts of the Board shall be maintained and audited, in consultation with the Accountant General of the State. The Board shall submit a copy of the annual audited account together with auditor's report thereon to the State Government by October 15th of the following year.