Section 13(3) in East Kolkata Wetlands (Conservation and Management) Act, 2006
(3)[ The Comptroller and Auditor-General of India or any other person appointed by him in this behalf shall have the same rights, privileges and authority in connection with such audit as the Comptroller and Auditor-General of India has in connection with the audit of the Government accounts.] [Sub-section (3) subs, by section 2(2), ibid (w.r.e.f. 16 11.2005).]
