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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Punjab - Subsection

Section 23(1) in Punjab Women and Children Development and Welfare Corporation Act, 1979

(1)The accounts of the Corporation shall be audited once in every financial year by auditors duly qualified to act as auditors under sub-section (1) of section 226 of the Companies Act, 1956, who shall be appointed by the Corporation and shall receive such remuneration from the Corporation as it may fix.