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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Himachal Pradesh - Subsection

Section 21(2) in Himachal Pradesh City Transport and Bus Stands Management and Development Authority Act, 1999

(2)The accounts of the Authority shall be audited annually by Accountant General, Himachal Pradesh and any expenditure incurred by him in connection with such audit shall be payable by the Authority to the Accountant General, Himachal Pradesh.