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[Cites 0, Cited by 0] [Section 214A(2)] [Section 214A] [Entire Act]

State of West Bengal - Subsection

Section 214A(2)(e) in The West Bengal Panchayat Act, 1973

(e)to pursue the matters relating to the unsettled objections raised in any inspection report on audit of accounts of such Panchayats and refer such matters to the authorities concerned suggesting corrective actions;