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[Cites 0, Cited by 0] [Section 102(2)] [Section 102] [Entire Act]

Union of India - Subsection

Section 102(2)(ii) in The Major Port Trusts Act, 1963

(ii)if so required by the Comptroller and Auditor-General of India, concurrently with the compilation of such accounts, by the Comptroller and Auditor-General of India or such other persons as may be appointed by him in this behalf and any amount payable to him by the Board in respect of such audit shall be debitable to the general account of the Board.]