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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Kerala - Subsection

Section 58(10) in The SreeNarayanaGuru Open University Act, 2021

(10)The auditor shall, in the report under sub-section (7) specifically state all cases of irregular, illegal or improper expenditure or of failure to recover money or other property due to the University or of a loss or waste of money or other property thereof caused by neglect or misconduct of the officers and authorities of the University.