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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Jharkhand - Subsection

Section 11(2) in Jharkhand Tourism Development and Registration Act, 2015

(2)Where an order is made under sub-section (1), the Authority shall present or cause to be presented for audit such accounts and shall furnish to the person or agency appointed under sub-section (1), such information as the said person or agency, may require for the purpose of audit.