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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(4) in The Khadi and Village Industries Commission Rules, 2006

(4)The Financial Adviser shall maintain or cause to be maintained the account of the receipt and expenditure of the Commission in such forms and in such manner as the Central Government may direct from time to time in consultation with the Comptroller and Auditor General of India.