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[Cites 0, Cited by 0] [Section 347(2)] [Section 347] [Entire Act]

State of Tamilnadu - Subsection

Section 347(2)(f) in Chennai City Municipal Corporation Act, 1919

(f)prescribe the powers of auditors, inspecting and superintending officer and officers authorized to hold inquiries, to summon and examine witnesses, and to compel the production of documents and all other matters connected with audit, inspection and superintendence; and