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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of West Bengal - Subsection

Section 25(2)(b) in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974

(b)Notwithstanding anything to the contrary contained in clause (a), but subject to the provisions of the Comptroller and Auditor-General's (Duties, Powers and Conditions of Service) Act, 1971 and the rules and orders made thereunder, the State Government may entrust the audit of the accounts of the Corporation to the Comptroller and Auditor-General of India.]