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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Jharkhand - Subsection

Section 18(3) in The Bihar Evacuee Property (Management) Act 1953

(3)The State Government shall cause the accounts maintained under this section to be inspected and audited at such intervals and by such persons as may be prescribed. The cost of such audit shall be paid by the Committee according to the prescribed scale.