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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(4) in Tamil Nadu Palm Products Development Board Act, 1993

(4)The accounts of the Board, as certified by the person appointed under sub-section (2), together with the audit report thereon shall be forwarded annually to the Government and the Khadi and Village Industries Commissioner before such date as the Government may specify in this behalf.