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[Cites 0, Cited by 0] [Section 164(2)] [Section 164] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 164(2)(a) in Jammu and Kashmir Municipal Corporation Act, 2000

(a)audit the accounts of expenditure of the Corporation and shall ascertain whether moneys shown therein as having been disbursed were legally available for, and applicable to the service or purpose to which they have been applied or charged, and whether the expenditure conforms to the authority which governs it ;