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[Cites 0, Cited by 0] [Section 208] [Entire Act]

NCT Delhi - Subsection

Section 208(1) in The Delhi Municipal Corporation Act, 1957

(1)The Municipal Chief Auditor shall audit the accounts of [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] with the assistance of officers and other employees subordinate to him.