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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Bihar - Subsection

Section 98(2) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(2)The Accounts of the Authority shall be subject to audit annually by the Accountant-General of the State and any expenditure incurred by him in connection with such audit shall be payable by the Authority to the Accountant-General.