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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Manipur - Subsection

Section 13(3) in Manipur State Commission For The Scheduled Tribes Act, 2014

(3)The Commission shalt prepare an annual statement of accounts, in such form and at such time in a financial year as may be prescribed by the State Government in consultation with the Accountant General, Manipur.