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State of Madhya Pradesh - Section

Section 15A in The M.P. Sthaniya Nidhi Sampariksha Niyam, 1974

15A. [ [Inserted by Notification No. F-l(A)-6-78-IV-R-3, dated 3-11-1979.]

The accounts of any local body, corporate body or noncorporate body shall be subjected to resident audit as may be directed by the State Government from time to time in accordance with the provisions of the Local Fund Audit Manual.]