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[Cites 0, Cited by 0] [Section 323(2)] [Section 323] [Entire Act]

State of Karnataka - Subsection

Section 323(2)(h) in Karnataka Municipalities Act, 1964

(h)as to the conditions under which rate-payers may appear before the Government auditor, inspect books and vouchers and take exception to items entered in the account or omitted therefrom;