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State of West Bengal - Section

Section 141 in The Howrah Improvement Act, 1956

141. Annual audit of accounts.

- The accounts of the Board shall, once in every financial year, be examined and audited by such auditor as the State Government may appoint in this behalf.[Provided that an internal audit system shall run apart from the above by an outside agency to be engaged by the Board to establish more control over the expenditure and maintenance of accounts.] [Added by Act No. 23 of 2008, dated 18.9.2008.]