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[Cites 0, Cited by 0] [Section 209] [Entire Act]

NCT Delhi - Subsection

Section 209(6) in The Delhi Municipal Corporation Act, 1957

(6)The Municipal Chief Auditor shall have authority to frame standing orders and to give directions on all matters relating to audit, and particularly in respect of the method and the extent of audit to be applied and the raising and pursuing of objections.