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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of West Bengal - Subsection

Section 47(2) in West Bengal Clinical Establishments (Registration and Regulation) Act, 2010

(2)The accounts of the Tribunal shall be audited by the Comptroller and Auditor-General of India at such intervals as may be specified by him and any expenditure incurred in connection with such audit shall be payable by the Tribunal to the Comptroller and Auditor-General of India.