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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Bihar - Subsection

Section 76(2) in The Bihar State Housing Board Act, 1982

(2)The Board shall cause its accounts to be audited annually by such person as the Government may direct, and that person shall have the right to demand the production of books, accounts, and connected vouchers, documents and papers and to inspect any of the offices of the Board.