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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Uttarakhand - Subsection

Section 66(3) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011

(3)The accounts of the Board shall be audited by such auditor, as the State Government may, by general or special order, direct and the auditor so appointed shall have power of requiring the production of documents and the furnishing of information respecting all matters.