Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 34] [Entire Act] State of Karnataka - Subsection Section 34(4) in The Krantiveera Sangolli Rayanna Kshetra Development Authority Act, 2016 (4)The auditor shall, for the purposes of the audit, have access to all the accounts and other records of the Authority .
