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[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

State of Assam - Subsection

Section 20(3)(ii) in The Assam Evacuee Property Act, 1951

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