Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Haryana - Section Section 203N in The Haryana Municipal Act, 1973 203N. Audit of Account of Fund. - The Directorate of Local Audit or the authority as specified by the State Government by order, shall audit the account of Fund annually.] [Section 203H to 203N inserted vide Haryana Act No 5 of 2002.]
