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[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(4)(c) in Tamil Nadu Local Fund Audit Rules, 2016

(c)On receipt of the reply the correctness should be verified and remarks on the settlement or non acceptance of the reply shall be communicated to the Executive authority;