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State of West Bengal - Section

Section 196B in The West Bengal Panchayat Act, 1973

196B. [ Special audit of accounts. [Section 196B inserted by W.B. Act 37 of 1984.]

- Notwithstanding anything contained in sections 186 and 196A the State Government may issue direction for special audit of the accounts of the funds of a Gram Panchayat, a Panchayat Samiti or a Zilla Parishad by such authority as the State Government may direct.]