(1)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may direct that the statement of accounts of the undertaking shall, before being rendered under section 3, be examined and audited by such person as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may appoint or approve in this behalf.
