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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(3) in The Kerala Local Fund Audit Act, 1994

(3)The auditor shall give notice in writing to the Executive authority of the institution concerned at least two weeks before the date on which he propose to commence the audit;Provided that the auditor may, for special reasons to be recorded in writing , give shorter notice than two weeks or commence a special or detailed audit without notice, on the order of the Director.