Section 26(3) in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974
(3)[] Without prejudice to anything contained in the preceding sub-sections and in section 25 and 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 Comptroller and Auditor-General of India may, if so requested by the State Government, examine and report upon the accounts of the Corporation and any expenditure incurred by him in connection with such examination and report shall be payable by the Corporation to the Comptroller and Auditor-General of India.] [[Sub-Section (3) substituted by W.B. Act 14 of 1981, which was earlier as under :-'(3) Without prejudice to anything contained in the preceding sub-sections, and in section 25, the Comptroller and Auditor-General of India may, if so requested by the State Government, examine, and report upon, the accounts of the Corporation, and any expenditure incurred by him in connection with such examination and report shall be payable by the Corporation to the Comptroller and Auditor-General of India.'.]]
