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[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

State of West Bengal - Subsection

Section 19(3)(iii) in The West Bengal Evacuee Property Act, 1951

(iii)A copy of the audited accounts as aforesaid of the evacuee property shall be supplied to the evacuee or the body of co-sharer evacuees by the Committee on application and the audited accounts shall also be available in the prescribed manner for inspection by the evacuee or any co-sharer evacuee or any agent of the evacuee or a co-sharer evacuee authorised in writing.