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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of West Bengal - Subsection

Section 17(5) in West Bengal Apartment Ownership Bye-laws, 1974

(5)
(a)The accounts of the aforesaid fund shall be maintained in such manner, as may be directed by the Association from time to time, and be audited within three months from the end of each financial year, by art auditor to be appointed by the Association.
(b)A copy of the audited accounts of each Association along with auditor's report thereon shall be expeditiously forwarded to the Competent Authority, and the said Authority shall have the power to issue directions to the Association or the Board from time to time with reference to such report and such directions shall be binding upon the Association and the Board,