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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of West Bengal - Subsection

Section 42(3) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966

(3)The Authority shall afford to the auditor, his clerks and assistants, access to all such books and documents as are necessary for the purposes of the audit, and shall, when required, furnish to them all vouchers and information requisite for that purpose, and also afford to them all facilities for the proper execution of their duty.