Section 29(4) in The Pepsu Townships Development Board Act, 1954
(4)The auditor shall prepare a report on the aforesaid report and accounts (including the statement of assets and liabilities) audited by him and forward copies thereof to the State Government [ * * * * * * * ] [Omitted by Punjab Act 19 of 1973.] together with a statement whether in the opinion of the auditor, the report and accounts are complete and true in all material respects and exhibit a true and correct view of the statement of affairs of the Board, and whether any explanation or information from the Board was called for and whether it has been given and whether it is satisfactory.
