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[Cites 0, Cited by 0] [Section 165] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 165(3) in Jammu and Kashmir Municipal Corporation Act, 2000

(3)The powers of the auditor with regard to the disapproval of and the procedure with regard to the settlement of objections to the expenditure from the revenues of the Corporation shall as may be prescribed in consultation with the auditor.