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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Telangana - Subsection

Section 43(c) in Hyderabad Metropolitan Development Authority Act, 2008

(c)the person so appointed and any other person authorized by him in connection with the audit of accounts of the Metropolitan Development Authority shall have the same right, privilege and Metropolitan Development Authority in connection with such audit as the Accountant General has;