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[Cites 0, Cited by 0] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(2) in The National Capital Region Planning Board Rules, 1985

(2)In order to satisfy itself regarding the manner in which the affairs of the recipient body are managed and the grants are utilized, the Board may require the accounts of the body or authority in receipt of a grant-in-aid from the Board to be audited.