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[Cites 0, Cited by 0] [Section 326(2)] [Section 326] [Entire Act]

State of Andhra Pradesh - Subsection

Section 326(2)(p) in Andhra Pradesh Municipalities Act, 1965

(p)as to the power of auditors, inspecting and superintending officers and officers authorised 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;