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[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(4)(a) in The Kerala Local Fund Audit Act, 1994

(a)the Examiner of Local Fund Accounts in the State functioning as such immediately preceding the commencement of this Act shall be deemed to be the Director appointed under sub-section (1) and shall continue to function as such Director till a new Director is appointed under that sub-sections; and