Section 34(4) in Maharashtra Jeevan Authority Act, 1976
(4)The accounts of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] as certified by the Auditor together with the audit report thereon shall be forwarded annually to the State Government, who may issue such directions to [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] as it may deem fit and [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] shall comply with such directions.
