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[Cites 0, Cited by 0] [Section 164] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 164(4) in Jammu and Kashmir Municipal Corporation Act, 2000

(4)The auditor shall, in consultation with the Commissioner and subject to any directions given by the Government, determine the form and manner to which his reports, on the accounts of the Corporation shall be prepared and shall have authority to call upon any officer of the Corporation to provide any information necessary for the preparation of these reports.