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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Kerala - Subsection

Section 58(1) in Kerala Real Estate (Regulation and Development) Act, 2015

(1)The Authority shall prepare a budget, maintain proper accounts and other relevant records and prepare an annual statement of accounts in such form, as may be prescribed by the Government in consultation with the Comptroller and Auditor General of India.