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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(2) in The Kerala Local Fund Audit Act, 1994

(2)On receipt of such intimation or explanation, the auditor may, in respect of all or any of the matters discussed in his report - (a) accept the intimation or explanation and drop the objection; or (b) hold that the defects or irregularities pointed out in the report or any of them have not been removed or remedied.