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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(5) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981

(5)The auditor, other than an auditor appointed under Bihar and Orissa Local Fund Act, 1925 (B. & O. Act 1925) Shall be paid from the fund of the Board or the Council as the case may be such remunerations as may be prescribed.