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State of Punjab - Section

Section 115 in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014

115. Settlement of Audit Objections.

- An audit objection shall be removed after the requirements of the audit are fulfilled or sanction of the competent authority is accorded as desired by the Audit Authority in his Inspection Report An audit objection shall be considered to have been finally settled only, if so agreed by the Audit Authority.