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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Chattisgarh - Subsection

Section 10(a) in The Chhattisgarh State Electricity Board General Provident Fund Regulations, 2001

(a)The Board of Trustees shall maintain proper accounts of its income and expenditure, which will be audited by auditor of the CSEB as well as Accountant General of the State or in any other manner deemed fit by the Board of Trustees subject to approval of the CSEB.