Section 20(1) in THE ANDHRA PRADESH STATE DEVELOPMENT CORPORATION ACT, 2020
(1)Notwithstanding anything contained in the last preceding section, the Government may order that there shall be concurrent audit of the accounts of the Corporation by such person as it thinks fit. The Government may also direct a special audit to be made by such person as it thinks fit of the accounts of the Corporation relating to anyparticular transaction or class or series of transactions or a particular period.
