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[Cites 0, Cited by 0] [Section 295] [Entire Act]

State of Kerala - Subsection

Section 295(2) in Kerala Municipality Act, 1994

(2)The responsibility to maintain or cause to maintain the accounts and the connected books of the Municipality in the manner and form as prescribed and to submit or cause to submit such accounts to the Local Fund Examiner for conducting audit in the time shall west with the Secretary.