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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Bihar - Subsection

Section 45(4) in Bihar Lokayukta Act, 2011

(4)The accounts of the Lokayukta, as certified by the Accountant General of Bihar or any other person appointed by him in this behalf, together with the audit report thereon, shall be forwarded annually to the State Government and the State Government shall cause the same to be laid before each House of the State Legislature.