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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Assam - Subsection

Section 19(2) in Assam Ease of Doing Business Act, 2016

(2)The Single Window Agency shall cause its accounts to be audited annually by the statutory and Government auditors. The auditors shall have the right to demand the production of books, accounts, connected vouchers, documents and to papers and inspect the office of the Single Window Agency.