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[Cites 0, Cited by 0] [Section 42(3)] [Section 42] [Entire Act]

State of Gujarat - Subsection

Section 42(3)(b) in The Gujarat Water Supply and Sewerage Board Act, 1978

(b)The Auditor so appointed shall have such powers of requiring the production of documents and the furnishing of information respecting such matters, and shall have such powers in respect of disallowance and surcharge as may be prescribed.