Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20] [Entire Act] State of Kerala - Subsection Section 20(5) in Kerala Local Fund Audit Rules, 1996 (5)The duplicate copy of the charge/surcharge notice shall be returned, to the Director by the person receiving it, with his dated acknowledgement in proof of having received the notice.
