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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(4) in West Bengal Tea Plantation Employees' Welfare Fund Act, 2015

(4)Subject to the provisions of the Comptroller and Auditor-Generals (Duties, Power and Conditions of Service) Act, 1971 and the rules made thereunder, the Governor of West Bengal may entrust the audit of the accounts of the Board to the Comptroller and Auditor-General of India.