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Union of India - Section

Section 19 in Durgah Khawaja Saheb Act, 1955

19. Audit of accounts and annual report.-

(1)The accounts of the Durgah shall be audited every year by such persons and in such manner as the Central Government may direct.
(2)The committee shall every year prepare a report on the administration of the Durgah, which, together with the accounts of the Durgah and the report of the auditor thereon, shall be published in the Official Gazette.