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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(2) in The M.P. State Aid to Industries Rules, 1959

(2)The accounts of any industrial business or enterprise which is in receipt of State Aid, shall also be subject to examination, on his own motion by the Accountant-General of Madhya Pradesh, the extent and manner of actual audit or scrutiny of the accounts being at the discretion of the Accountant-General, Madhya Pradesh.