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

State of Jammu-Kashmir - Subsection

Section 165(4) in Jammu and Kashmir Municipal Corporation Act, 2000

(4)If the auditor considers it desirable that the whole or any par of the audit applied to any accounts which he is require to audit shall be conducted in the officers in which those accounts originate, he may require that those accounts together with all books and documents having relation thereto, shall at all convenient times be made available to the said officers for inspection.