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[Cites 0, Cited by 0] [Section 565(2)] [Section 565] [Entire Act]

State of Kerala - Subsection

Section 565(2)(f) in Kerala Municipality Act, 1994

(f)the accounts to be kept by the Municipality, the manner in which such accounts shall be audited and published and the conditions under which the rate payers may appear before auditors, inspect registers and vouchers and take exception to items or omitted therein;