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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(5) in West Bengal Tea Plantation Employees' Welfare Fund Act, 2015

(5)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.