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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of West Bengal - Subsection

Section 42(2) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966

(2)The accounts of the Authority shall be audited from time to time and at least once a year by such auditor as the State Government may appoint in this behalf, and the Authority shall pay to the auditor such remuneration as the State Government may direct.