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[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

State of Uttarakhand - Subsection

Section 45(1)(b) in Uttarakhand Panchayati Raj Act, 2016

(b)On the reciept of audit report the Panchayat shall remove errors and irregulatory found in the audit and compliance report shall forward to the local fund account audit department or other authority within three months, determined for this purpose by the State Government.