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[Cites 0, Cited by 0] [Section 223] [Entire Act]

Union of India - Subsection

Section 223(2) in Insolvency And Bankruptcy Code, 2016

(2)The accounts of the Board shall be audited by the Comptroller and Auditor-General of India at such intervals as may be specified by him and any expenditure incurred in connection with such audit shall be payable by the Board to the Comptroller and Auditor-General of India.