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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(2) in The Coastal Aquaculture Authority Act, 2005

(2)The Authority shall, as soon as may be, after closing its annual accounts, prepare a statement of accounts in such form, and forward the same to the Comptroller and Auditor- General of India by such date, as the Central Government may, in consultation with the Comptroller and Auditor- General of India, determine.