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State of Karnataka - Section

Section 34 in The Karnataka Public Libraries Act, 1965

34. Accounts.-

(1)An account shall be kept of the receipts and expenses of the State Library Authority and of each City Library Authority and District Library Authority.
(2)The accounts shall be open to inspection, and shall be subject to audit, disallowance and surcharge and shall be dealt with in all other respects in such manner as may be prescribed.