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[Cites 0, Cited by 0] [Section 102(2)] [Section 102] [Entire Act]

NCT Delhi - Subsection

Section 102(2)(xx) in Delhi Panchayat Raj Act, 1954

(xx)powers of auditors, inspecting and superintending authorities to hold inquiries, summoning and examining witness, compelling the production of documents and all other matters connected with audit, inspection and superintendence;