Section 208(3) in The Delhi Municipal Corporation Act, 1957
(3)The Municipal Chief Auditor shall examine and audit the statement of accounts relating to the commercial services conducted in any department of [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)], including the trading, manufacturing and profit and loss accounts, and the balance sheets where such accounts are maintained under the orders of [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)], [***] [The words the Delhi Transport Committee omitted by Act 71 of 1971, section 7 and Sch. II (w.r.e.f. 3-11-1971)] [or the Standing Committee] [Substituted by Act 67 of 1993, section 95, for "certain" words (w.e.f. 1-10-1993)] and shall certify and report upon these accounts.
