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[Cites 0, Cited by 0] [Section 61A(3)] [Section 61A] [Entire Act]

State of Karnataka - Subsection

Section 61A(3)(c) in Karnataka Municipal Corporations Act, 1976

(c)may conduct a monthly audit of the Corporation accounts and shall be bound to check the monthly abstract of receipts and disbursements for the preceding month as furnished by the Commissioner; and