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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Maharashtra - Subsection

Section 39(2) in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995

(2)The Authority shall cause its accounts to be audited annually by such person and by such date in the next succeeding year as the State Government may direct. The person so directed shall have the right to demand the production of books of accounts, and connected vouchers, documents and papers, and to inspect any of the offices of the Authority.