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[Cites 0, Cited by 0] [Section 161] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 161(4) in Jammu and Kashmir Municipal Corporation Act, 2000

(4)For the purposes of examination and audit of the Corporation accounts, the audit agency shall have access to all the Corporation Accounts and to all records and correspondence relating thereto and the Commissioner shall forthwith furnish to the audit agency any explanation concerning any receipts or expenditure which they may call for.