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[Cites 0, Cited by 0] [Section 121] [Entire Act]

Union of India - Subsection

Section 121(3) in The Sikh Gurdwaras Act, 1925

(3)The Board shall maintain a list of not less than five auditors nominated by the Board with the previous sanction of the [State] [Substituted for the word [Provincial] by the Adaptation of Laws Order, 1950.] Government for the purpose of the audit of the accounts of committees other than those specified in sub-section (2), and no auditor, whose name is not on the list, shall be appointed to audit such accounts.