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[Cites 0, Cited by 0] [Section 35] [Entire Act]

NCT Delhi - Subsection

Section 35(1) in The Delhi Technological University Act, 2009

(1)The annual accounts and the balance sheet of the University shall be prepared under the direction of the Board of Management and shall, at least, once every year at intervals of not more than fifteen months, be audited by the Comptroller and Auditor General of India or such person or persons as he may authorize in this behalf.