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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Tamilnadu - Subsection

Section 35(3) in The Tamil Nadu State Agricultural Council Act, 2009

(3)The auditor appointed under sub-section (2) shall, in connection with such audit, have such rights, privileges and authority as may be provided in the regulation 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 Council.