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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Kerala - Subsection

Section 38(3) in Sree Sankaracharya University of Sanskrit Act, 1994

(3)The accounts of the University shall be audited by the Director of Local Fund Accounts:Provided that the Comptroller and Auditor General shall be competent to audit the accounts of the University in respect of the grants disbursed by the Government and utililsed by the University.