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Union of India - Section

Section 25 in The National Capital Region Planning Board Act, 1985

25. Accounts and audit.

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