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[Cites 0, Cited by 0] [Section 164] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 164(3) in Jammu and Kashmir Municipal Corporation Act, 2000

(3)The auditor shall examine and audit the statement of accounts relating to the commercial services conducted in any department of the Corporation, including the trading, manufacturing and profit and loss accounts, and the balance-sheets where such accounts are maintained under the order of the Corporation, and shall certify and report upon these accounts.