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[Cites 0, Cited by 0] [Section 5A] [Entire Act]

Union of India - Subsection

Section 5A(6) in Employees Provident Funds Miscellaneous Provisions Act, 1952

(6)The accounts of the Central Board shall be audited annually by the Comptroller and Auditor-General of India and any expenditure incurred by him in connection with such audit shall be payable by the Central Board to the Comptroller and Auditor General of India.