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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Kerala - Subsection

Section 18(2) in Non-Resident Indians' (Keralites) Commission Act, 2015

(2)The accounts of the Commission shall be audited by the Accountant General and any expenditure incurred in respect of such audit shall be payable by the Commission to the Accountant General.