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State of Karnataka - Section

Section 293 in Karnataka Municipalities Act, 1964

293. Audit report to be sent to certain officers and bodies as Government may direct.

- As soon as practicable after the completion of the audit, but not later than three months thereafter, the Auditor shall prepare a report on the accounts audited and examined and shall send such report to the municipal council concerned and to the [Director of Municipal Administration] [Substituted by Act 31 of 2003 w.e.f. 20.8.2003.] and the Controller, State Accounts Department.