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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(5) in The Maharashtra State legal Aid and Advice Scheme, 1979

(5)The Accounts of every Committee shall be audited [annually by Accountant General, Maharashtra.] [These words were substituted for the original by G. N., L. & J. D., No. LAB-1086/(65)-XIV, dated 10th July, 1986, clause 10.] A copy of the audit report shall be forwarded to the Board.