Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Gujarat - Section Section 36 in Gujarat Khar Lands Act, 1963 36. Provisions for audit.- The accounts of the Board shall be maintained in such form and shall be Subject to such audit, by such agency and on such terms and conditions as may be prescribed.
