(6)The auditors shall send a copy of their report together with an audited copy of the accounts--(a)to the Food Corporation concerned;(b)where the accounts relate to a State Food Corporation also to the food Corporation of India;(c)to the Central Government; and(d)to the Comptroller and Auditor-General of India who shall have the right to comment upon, or supplement the audit report in such manner as he may think fit.
