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State of Tamilnadu - Section

Section 28 in Tamil Nadu Local Fund Audit Act, 2014

28. Power to amend Schedule.

- The Government may, by notification, include any body, authority or institution or fund established by or under any law or order of the Government in the Schedule to this Act:Provided that no body, authority or institution or fund shall be omitted from the Schedule except by the authority of law made by the State Legislature.