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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 77(2) in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018

(2)The accounts of the Authority shall be audited by the Accountant General of the State at such intervals as may be specified by him and any expenditure incurred in connection with such audit shall be payable by the Authority to the Accountant General of the State.