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[Cites 0, Cited by 0] [Section 59] [Entire Act]

NCT Delhi - Subsection

Section 59(7) in The New Delhi Municipal Council Act, 1994

(7)The Chief Auditor shall in consultation with the Chairperson and subject to any directions given by the Council determine the form and manner in which his reports on the accounts of the Council shall be prepared and shall have authority to call upon any officer of the Council to provide any information necessary for the preparation of these reports.