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[Cites 0, Cited by 0] [Section 253] [Entire Act]

State of Karnataka - Subsection

Section 253(1) in Karnataka Panchayat Raj Act, 1993

(1)The accounts of the Taluk Panchayat Fund shall be audited by the Comptroller and Auditor General of India (hereinafter referred to as auditor) in accordance with the provisions of the Comptroller and Auditor General (Duties, Powers and Conditions of Service) Act, 1971.