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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(2) in The Karnataka State Rural Development and Panchayat Raj University Act, 2016

(2)The Commission directed to make an inspection or inquiry under sub-section (1), shall have access for that purpose to the related institutions, premises and to such accounts or other records as may be necessary.