Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 75 in The Punjab Factory Rules, 1952

75. Accounts.

(1)All books of acconts, registers and any other documents used in connection with the running of the canteen shall be procuced on demand to an Inspector.[The accounts pertaining to the canteen shall be audited once every twelve months by registered Accounts and Auditors and shall be submitted to the Canteen Managing Committee not later than two months after the closing of the audited acounts; (provided that the accounts pertaining to the Canteen in a Government factory having its own accoutns department, may be audited in such department):] [Substituted by Punjab Government Notification No. 7218-S-LP-54/60750, dated 4th November, 1954.][Provided further that where the canteen is managed by a Co-operative Society regisstered under the Punjab Co-operative Societies Act, 1954 (Punjab Act XIV of 1955), the accounts pertaining to such canteen may be audited in accordance with the provisions of that Act.] [Added by Punjab Government Notification No. 9825-VII-Lab.-I- 59/13005, dated 12th October, 1959.]