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Foreign Contribution (Regulation) Act, 1976 15A. Audit of accounts Where any organization or association fails to furnish any returns under this Act within the time specified therefor or the returns so furnished are not in accordance with law or if, after inspection of such returns, the Central Government has any reasonable cause to believe that any provision of this Act has been, or is being, contravened, that government may, by general or special order, authorize such gazetted officer, holding a Group A post, as it may think fit, to audit any books of account kept or maintained by such organization or association, as the case may be, and thereupon every such officer shall have the right to enter in or upon any premises at any reasonable hour, before sunset and after sunrise, for the purpose of auditing the said books of account: PROVIDED that any information obtained from such audit shall be kept confidential and shall not be disclosed except for the purposes of this Act.]    |
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