Section 13(4) in East Kolkata Wetlands (Conservation and Management) Act, 2006
(4)[ The accounts of the Authority as certified by the Comptroller and Auditor-General of India or any other person appointed by him in this behalf together with [the audit report and the audit certificate thereon] [Sub-section (4) inserted by section 2(3), ibid (w.r.e.f. 16.11.2005).] shall be forwarded to the State Government and the State Government shall cause the same to be laid, as soon as may be after it is received, before the West Bengal Legislative Assembly.] [Substituted by Act No. 5 of 2017, dated 17.3.2017]
