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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of West Bengal - Subsection

Section 35(2) in The West Bengal Housing Board Act, 1972

(2)The Board shall cause its account to be audited annually by an auditor to be appointed by the State Government. The auditor so appointed shall have the right to demand the production of books, accounts, vouchers, documents and other papers, and to inspect any of the offices of the Board.