Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 180] [Entire Act]

State of Punjab - Subsection

Section 180(6) in The Punjab Municipal Corporation Act, 1976

(6)The examiner, Local Fund Accounts, Punjab, shall have authority to frame standing orders and to give directions on all matters relating to audit, and particularly in respect of the method and the extent of audit to be applied and the raising and pursuing of objections.