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

State of Maharashtra - Subsection

Section 31K(2) in Maharashtra Public Trust Rules, 1951

(2)A report after examining the accounts or securities shall specify all cases of irregular, illegal or improper expenditure or failure to recover money or other property caused by neglect or misconduct and any other matter which is considered necessary for inclusion in the report and shall be forwarded to the State Government.