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[Cites 0, Cited by 0] [Section 59] [Entire Act]

NCT Delhi - Subsection

Section 59(15) in The New Delhi Municipal Council Act, 1994

(15)The Chief Auditor shall report to the Chairperson any material impropriety or irregularity which he may at any time observe in the expenditure or in the recovery of moneys due to the Council or in the accounts of the Council.