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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(2) in M.P. Nagar Vikas Nidhi Niyam, 2001

(2)The accounts of the Fund Management Committee shall be audited by such auditor in such manner and at such time as the State Government may, by general or special order, direct and the auditor so appointed shall have the powers of requiring the production of documents and the furnishing of information in respect of such matters.