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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Maharashtra - Subsection

Section 31(1) in The Shree Shanaishwar Devasthan Trust (Shingnapur) Act, 2018

(1)The accounts shall be audited or cause to be audited annually by the Committee in accordance with the manner prescribed in rules made in this regard, and such rules shall also include the provisions for appointment of auditor and remuneration which shall be paid to such auditor from the Trust Fund.