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[Cites 0, Cited by 0] [Section 192] [Entire Act]

State of West Bengal - Subsection

Section 192(4) in The West Bengal Panchayat Act, 1973

(4)The State Government may, of its own motion and within one year from the receipt by it of the copy of the certificate, set aside or modify any disallowance, surcharge or charge and any certificate in respect thereof made by the auditor.