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[Cites 0, Cited by 1] [Section 34(5)] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(5)(b) in The Food Corporations Act, 1964

(b)to conduct a supplementary or test audit of the accounts of a Food Corporation by such person or persons as he may authorise in this behalf; and for the purpose of such audit, to require information or additional information to be furnished to any person or persons so authorised, on such matters, by such person or persons, and in such form, as the Comptroller and Auditor-General may, by general or special order, direct.