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“Ensure that the Shelter Homes established by Delhi Urban Shelter Improvement Board are occupied by persons who are eligible to occupy the same and not by any other persons.”
It is the duty of the auditor to conduct audit with professional skepticism and due diligence and report their opinions in an unbiased manner and the same was not done in this case.
National Financial Reporting Authority: The National Financial Reporting Authority (‘NFRA’) has imposed monetary penalty of Rs. 1.10 Crore on 1 Auditor Firm
The DSG Management Committee and the GHPS Society are formed and governed by the DSG Act, a central piece of legislation, which has no provision for conducting an audit by the CAG.
AIFF did not render any service but concurred with the agreement whereby the rights were transferred from ZEEL to IMGR
The Central Board of Direct Taxes (CBDT) has decided to further extend the due dates for filing of Income Tax Returns and
Customs, Excise and Services Tax Appellate Tribunal (CESTAT): Ashok Jindal (Judicial Member) allowed an appeal which was filed against the rejection of
G.S.R. 571(E).—In exercise of the powers conferred under sub-sections (1), (2), (3), (4), (8), (9), (10) and (11) of Section 125 and
Patna High Court: The Bench of Amreshwar Pratap Sahi, CJ and Ashutosh Kumar, J., directed for a fresh inquiry in the matter