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[Cites 0, Cited by 0] [Section 209] [Entire Act]

NCT Delhi - Subsection

Section 209(2) in The Delhi Municipal Corporation Act, 1957

(2)Every such query or observation as aforesaid shall be promptly taken into consideration by the officer or authority to whom it may be addressed and returned without delay with the necessary vouchers, documents or explanations to the Municipal Chief Auditor.