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[Cites 0, Cited by 0] [Section 565(2)] [Section 565] [Entire Act]

State of Kerala - Subsection

Section 565(2)(n) in Kerala Municipality Act, 1994

(n)the powers of auditors inspecting and superintending officers and officers authorised to hold inquires to summon and examine witnesses and to compel the production of documents and all other matters connected, with audit, inspection and superintendence;