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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Assam - Subsection

Section 25(3) in Assam Khadi and Village Industries Board Act, 1955

(3)The accounts of the Board shall be audited by the Accountant General of Assam and Nagaland, at such intervals as may be prescribed by him and any expenditure incurred by him in connection with such audit shall be payable by the Board to the Accountant General of Assam and Nagaland.