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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(3) in M.P. Nagar Vikas Nidhi Niyam, 2001

(3)The accounts of the Fund Management Committee as certified by (he auditor together with the audit report thereon shall be forwarded annually to the State Government within six months from closure of the accounting year and the State Government may issue such directions to the Fund Management Committee as it may deem fit and the Fund Management Committee shall comply with such directions.