Section 27(2) in Maharashtra Industrial Development Act, 1961
(2)[ The accounts of the Corporation shall be audited by the auditor appointed in accordance with the provisions of sub-section (3) of section 19 of the Comptroller and Auditor-General's (Duties, Powers and Conditions of Service) Act, 1971 or by any other auditor appointed by the State Government.] [Sub-section (2) was substituted by Maharashtra 57 of 1981, Section 3.]
