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[Cites 0, Cited by 4] [Section 69] [Entire Act]

Union of India - Subsection

Section 69(2) in The Electricity (Supply) Act, 1948

(2)[ The accounts of the Board shall be audited by the Comptroller and Auditor-General of India or by such person as he may authorise in this behalf and any expenditure incurred by him in connection with such audit shall be payable by the Board to the Comptroller and Auditor-General of India.