Section 34(6) in The Industrial Finance Corporation Act, 1948
(6)[ Without prejudice to anything contained in the preceding sub-sections, the Central Government may, at any time, appoint the Comptroller and Auditor-General of India to examine and report upon the accounts of the Corporation and any expenditure incurred by him in connection with such examination and report shall be payable by the Corporation to the Comptroller and Auditor-General of India.] [ Substituted by Act 18 of 1964, Section 38 and Sch. II, for sub-S. (6) (w.e.f. 1.8.1964).]
