Section 29 in Assam Industrial Infrastructure Development Corporation Act, 1990
29. Concurrent and special audit of accounts.
(1)Notwithstanding anything contained in the last preceding section, the State Government may, by order, direct that there shall be concurrent audit by such person as it thinks fit of the accounts of the Corporation relating to any particular transaction or class or series of transactions or to a particular period.(2)When an order is made under sub-section (1), the Corporation shall present or cause to be presented for audit such accounts and shall furnish to the person appointed under sub-section (1), such information as the said person may require for the purpose of audit.Chapter-V Applicability of Certain Laws
