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[Cites 0, Cited by 0] [Section 165] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 165(6) in Jammu and Kashmir Municipal Corporation Act, 2000

(6)The audit agency shall have authority to frame standing orders and to give direction 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.Water Supply, Drainage and Sewage Disposal