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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Bihar - Subsection

Section 59(3) in The Bihar Panchayat Raj Act, 2006

(3)Apart from audit conducted by the prescribed authority mentioned in sub-Section (1) above, concurrent audit or special audit of a Panchayat Samiti may be carried out in the manner prescribed for this purpose.