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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Telangana - Subsection

Section 53(1) in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998

(1)The accounts of the Board shall be audited by such persons as may be appointed by the Government and any expenditure incurred in connection with such audit shall be payable by the Board to the Government.