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[Cites 0, Cited by 0] [Section 421(2)] [Section 421] [Entire Act]

State of Karnataka - Subsection

Section 421(2)(c) in Karnataka Municipal Corporations Act, 1976

(c)prescribe the accounts to be kept by the corporation, the manner in which such accounts shall be audited and published and the conditions under which the rate-payers may appear before auditors, inspect books and vouchers and take exception to items entered therein or omitted therefrom;