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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(2) in Andhra Pradesh Prisons Development Board Act, 2001

(2)The accounts of the Board shall be subject to annual audit by the Director of State Audit under the provisions of the Andhra Pradesh State Audit Act, 1989, and any expenditure incurred in connection with such audit shall be payable by the Board.