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

State of Jammu-Kashmir - Subsection

Section 165(2) in Jammu and Kashmir Municipal Corporation Act, 2000

(2)Every such query or observation as aforesaid shall be promptly taken into consideration by the officer or authority to whom it may be addressed and returned without delay with the necessary vouchers, documents or explanations to the auditor.