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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Rajasthan - Subsection

Section 37(4) in The Bonded Labour System (Abolition) Ordinance, 1975

(4)The auditor may, in relation to the accounts of the corporation, examine any director of the Board or any officer or employee of the corporation, and shall be entitled to require from them or any of them such information and explanations as the auditor may think necessary for the performance of his duties.