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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(5) in The Jammu and Kashmir State Legal Services Authority Regulations, 1998

(5)The District Authority shall cause to be kept and maintained true and correct accounts of all receipts and disbursements and furnished quarterly return to the State Authority. Such accounts shall be audited in accordance with the provisions of section 17 of the Act.