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[Cites 0, Cited by 0] [Section 180] [Entire Act]

NCT Delhi - Subsection

Section 180(3) in The Delhi School Education Rules, 1973

(3)The account and other records maintained by an unaided private school shall be subject to examination by the auditors and inspecting officers authorised by the Director in this behalf and also by any officers authorised by the Comptroller and Auditor General of India.