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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(2) in The Haryana Clinical Establishments (Registration and Regulation) Rules, 2018

(2)The accounts of the authority shall be subject to audit annually by the Accountant General, Haryana and any expenditure incurred in connection with such audit shall be payable by the authority.