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[Cites 0, Cited by 0] [Section 186] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 186(1) in Jammu and Kashmir Water Resources (Regulation And Management) Act, 2010

(1)The authority shall 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 Controller and Auditor General of India.