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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Andhra Pradesh - Subsection

Section 13(3) in Andhra Pradesh Infrastructure Development Enabling Terms & Condition Rules, 2003

(3)The person so appointed or any other person authorised by him in connection with the audit of the accounts shall have the same right, privilege and Authority in connection with such audit as the Accountant General has, in connection with the audit of Government accounts.