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[Cites 0, Cited by 0] [Section 61A(3)] [Section 61A] [Entire Act]

State of Karnataka - Subsection

Section 61A(3)(b) in Karnataka Municipal Corporations Act, 1976

(b)shall have access to the accounts of the corporation, and may require the Commissioner to furnish any clarification which it considers to be necessary as to the receipts and expenditure of the Corporation fund;