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[Cites 0, Cited by 0] [Section 194] [Entire Act]

State of Goa - Subsection

Section 194(1) in The Goa Panchayat Raj Act, 1994

(1)The accounts of the Zilla Panchayat Fund shall be audited by the Comptroller and Auditor-General of India (hereinafter referred to as auditor), in accordance with the provisions of the Comptroller and Auditor-General's (Duties, Powers and Conditions of Services) Act, 1971 (Central Act 56 of 1971).