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[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Assam - Subsection

Section 33(2)(f) in The Assam Evacuee Property Act, 1951

(f)the form in which, accounts referred to in clause (1) of sub-section (3) of Section 20 shall be maintained, the intervals at which and the person by whom such accounts shall be audited under clause (ii) of that sub-section and the scale referred to in that clause ;