Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 167(2)] [Section 167] [Entire Act] State of Karnataka - Subsection Section 167(2)(c) in Karnataka Municipal Corporations Act, 1976 (c)allow for a cash balance at the end of the year of not less than one lakh of rupees under General Account Revenue.