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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Goa - Subsection

Section 23(iv) in The Goa Panchayats (Accounts, Audit and Custody of Funds) Rules, 1997

(iv)The auditing officer in his report shall certify as to whether the accounts of a Panchayat are maintained in the manner specified and grants made are spent as authorised.