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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Assam - Subsection

Section 98(2) in Assam Panchayat Act, 1994

(2)On receipt of the audit report referred to in such section (1) the Zilaa Parishad shall either remedy any defects or irregularity which have been pointed out in the audit and send to the Government within three months or intimation of its having done so or shall, within the said period, supply any further explanation to the prescribed authority in regard to such defects or irregularities as it may wish tom give.