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[Cites 0, Cited by 0] [Section 162(1)] [Section 162] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 162(1)(a) in Jammu and Kashmir Municipal Corporation Act, 2000

(a)report to the Corporation any material impropriety or irregularity which it may at any time observe In the expenditure or in the recovery of moneys due to the Corporation or in the Corporation accounts :