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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(2) in Rail Land Development Authority (Constitution) Rules, 2007

(2)The accounts of the Authority shall be audited by the Comptroller and Auditor General of India at such intervals as may be specified by him arid any expenditure incurred in connection with such audit shall be payable by foe Authority to the Comptroller and Auditor General, as required.