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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 21(1) in The Jammu and Kashmir Development Act, 1970

(1)The Authority shall maintain proper accounts and other relevant records and prepare an annual statement of accounts including the balance sheet in such from as the Government may by rules prescribe in consultation with such Auditor as the Government may by order specify.