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State of Bihar - Section

Section 10 in Bihar State Public Libraries and Information Centre Act, 2008

10. Accounts and Audit.

(1)State Library Fund shall be maintained in the prescribed manner.
(2)The account shall be audited annually by the Accountant General in such manner and by such officer or authority as may be prescribed and a copy of the audit report shall be submitted to the State Government in the prescribed manner.CHAPTER-5 Miscellaneous