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[Cites 0, Cited by 0] [Section 146(2)] [Section 146] [Entire Act]

State of Karnataka - Subsection

Section 146(2)(l) in Karnataka Agricultural Produce Marketing Act 1966

(l)the form in which the accounts of a market committee or the Board shall be kept the audit inspection and publication of such accounts the charges if any to be made for such audit and inspection audit memoranda of the accounts and supply of copies of such memoranda;