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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(3) in Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Act, 1982

(3)The auditor shall, at all reasonable times, have access to the books of accounts and other documents of the Board, and may, for the purposes of the audit-, call for such explanation and information as he may require or examine arty member or officer of the Board.