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[Cites 0, Cited by 0] [Section 24] [Entire Act]

NCT Delhi - Subsection

Section 24(5) in The Delhi Urban Shelter Improvement Board Act, 2010

(5)The accounts of the Board as certified by the Comptroller and Auditor-General of India or any other person appointed by him in this behalf, together with the audit report thereon, shall be forwarded annually to the Government and the Government shall cause a copy of the same to be laid before the Legislative Assembly of Delhi.