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Union of India - Section

Section 23 in The National Highways Authority of India Act, 1988

23. Accounts and audit.

- The accounts of the Authority shall be maintained and audited in such manner as may, in consultation with the Comptroller and Auditor-General of India, be prescribed and the Authority shall furnish, to the Central Government, before such date as may be prescribed, its audited copy of accounts together with the auditors report thereon.