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[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

State of West Bengal - Subsection

Section 19(3)(ii) in The West Bengal Evacuee Property Act, 1951

(ii)The State Government shall cause such accounts to be audited at such intervals and by such person as may be prescribed. The cost of such audit shall be paid by the Committee according to the prescribed scale.