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[Cites 0, Cited by 0] [Section 209] [Entire Act]

NCT Delhi - Subsection

Section 209(5) in The Delhi Municipal Corporation Act, 1957

(5)The Municipal Chief Auditor shall have the power to require that any books or other documents relating to the accounts he is required to audit shall be sent for inspection by him:Provided that if the documents are confidential he shall be responsible for preventing disclosure of their contents.