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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Himachal Pradesh - Subsection

Section 23(5) in Himachal Pradesh Ex-servicemen Corporation Act, 1979

(5)Without prejudice to anything contained in the preceding sub-section, the Government may, at any time, appoint any other authority to examine and report, upon the accounts of the Corporation and any expenditure incurred in connection with such examination and report, shall be payable by the Corporation to such authority.