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[Cites 0, Cited by 0] [Section 51] [Entire Act]

Union of India - Subsection

Section 51(2) in The Copyright Rules, 2013

(2)The inquiry officer may, if he considers necessary, engage a chartered accountant or an audit officer in the office in the officer of the Comptroller and Auditor-General India or any legal, financial, copyright consultant to assist him in the inquiry.