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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Telangana - Subsection

Section 23(3) in Telangana Khadi and Village Industries Board Act, 1958

(3)As soon as the accounts of the Board are audited, the Board shall send, in such manner as may be prescribed a copy thereof together with a copy of the report of the auditor relating thereto, to the Government.