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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Assam - Subsection

Section 65(2) in Assam State Housing Board Act, 1972

(2)The Board shall cause its accounts to be audited annually by such person as the State Government may direct. The person so directed shall have the right to demand the production of books, accounts, and connected voucher, documents and papers, and to inspect any of the offices of the Board.