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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Himachal Pradesh - Subsection

Section 28(3) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004

(3)The accounts of the Authority shall be audited by an agency as may be authorised by the State Government or by an auditor duly qualified to act as an auditor of Companies under section 226 of the Companies Act, 1956.