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[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

State of Assam - Subsection

Section 20(3)(iii) in The Assam Evacuee Property Act, 1951

(iii)A copy of the audited accounts as aforesaid of the evacuee property shall be supplied to the evacuee or the body of co-sharer evacuees by the Committee on application and the audited accounts shall also be available in the prescribed manner for the inspection of any evacuee or any co-sharer evacuee or any agent of the evacuee or a co-sharer evacuee authorised in writing.