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Union of India - Section

Section 24 in The Spices Board Act, 1986

24. Accounts and audit.

- The accounts of the Board shall be maintained and audited in such manner as may, in consultation with Comptroller and Auditor General of India, be prescribed and the Board shall furnish to the Central Government before such date, as may be prescribed, its audited copy of accounts together with the auditor's report thereon.