Section 19(3) in The Gujarat Tribal Development Corporation Act, 1972
(3)The auditors shall make a report to the Corporation upon the annual balance-sheet and accounts examined by them and in every such report they shall state whether, in their opinion the balance-sheet is a full and fair balance-sheet containing all necessary particulars and properly drawn up so as to exhibit a true and fair view of the state of affairs of the Corporation.[****] [Sub-section (4) was deleted, by Gujarat 24 of 1978, Section 4(2).]
