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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Punjab - Subsection

Section 43(4) in Punjab Water Supply and Sewerage Board Act, 1976

(4)The auditor referred to under sub-section (2) shall, in connection with such audit, have such rights, privileges and authorities as may be prescribed and, in particular, the right to demand the production of books, accounts, connected vouchers and other documents and to inspect any of the offices of the Board.