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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of West Bengal - Subsection

Section 31(2)(a) in The Rabindra Mukta Vidyalaya Act, 2001

(a)require, in writing, the production before him of any document relating to [financial matter of] [Words inserted by W.B. Act 7 of 2002.] the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] or the assets thereof which he considers to be necessary for the proper conduct of the audit;