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State of Odisha - Section

Section 190 in Grama Panchayats Rules, 1968

190.

The Appellate Authority in disposing of any appeal under Section 11 of the Orissa Local Fund Audit Act, 1948 may dismiss, allow in whole or in part the appeal petition or set aside the surcharge order directing the Deputy Examiner of Local Accounts or the Assistant Examiner of Local Accounts, as the case may be, to pass a fresh order after such further enquiry as may be directed.