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State of Bihar - Section

Section 48 in Bihar Regional Development Authority Act, 1974

48. Audit.

(1)The audit of the Accounts of the Authority shall be made by such person as may be appointed by the State Government.
(2)The audit shall be made in such manner as may be prescribed by rules.
(3)The auditor shall submit his audit report to the Authority and shall forward a copy thereof to the State Government.