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[Cites 0, Cited by 0] [Section 255] [Entire Act]

State of Himachal Pradesh - Subsection

Section 255(1) in The Himachal Pradesh Municipal Corporation Act, 1994

(1)The accounts of the municipality fund shall be audited by a separate and independent audit agency [****] [The words 'under the control of the Director' deleted vide Act No. 20 of 2007.] and audit agency shall, for the purpose of audit have access to all the accounts and other records of the municipality.