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

State of Karnataka - Subsection

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

(f)prescribe the powers of auditors, inspecting and superintending officers authorised to hold inquiries to summon and examine witnesses and to compel the production of documents and all other matters connected with audit, inspection and superintendence.