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State of West Bengal - Section

Section 3 in The Official Trustees (Bengal Amendment) Act, 1940

3. Amendment of section 19 of Act 2 of 1913.

- For clause (a) of sub-section (2) of section 19 of the Official Trustees Act, 1913, the following clauses shall be substituted, namely :-"(a) whether the accounts have been audited in the prescribed manner, and
(aa)whether, so far as can be ascertained by such audit, the accounts contain a full and true account of everything which ought to be contained therein, and".