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

State of Haryana - Subsection

Section 171(4) in Haryana Municipal Corporation Act, 1994

(4)The Examiner, Local Fund Accounts, Haryana, shall in consultation with the Commissioner and subject to any directions given by the Government determine the form and manner to which his reports on the accounts of the Corporation shall be prepared and shall have authority to call upon any officer of the Corporation to provide any information necessary for the preparation of these reports.