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[Cites 0, Cited by 0] [Section 171] [Entire Act]

NCT Delhi - Subsection

Section 171(4) in The Delhi School Education Rules, 1973

(4)The Minutes Book of the Pupils' Fund Advisory Committee shall be liable to inspection by the Director or any officer authorised by him in this behalf or by any officer of the office of the Accountant General, Central Revenues.