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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1) in National Housing Bank (Slum Improvement And Low Cost Housing Fund) Regulation, 1993

(1)The fund shall be audited by the Auditors appointed under sub-Section (1) of section 40 of the Act and the provision of sub-sections (2) to (5) thereof shall apply for the purpose of this regulation.