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[Cites 0, Cited by 0] [Section 88] [Entire Act]

Union of India - Subsection

Section 88(3) in The Rights of Persons with Disabilities Act, 2016

(3)Every State Government shall maintain proper accounts and other relevant records of the State Fund for persons with disabilities including the income and expenditure accounts in such form as may be prescribed by the State Government in consultation with the Comptroller and Auditor-General of India.