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[Cites 0, Cited by 2] [Section 16] [Entire Act]

State of Kerala - Subsection

Section 16(2) in The Kerala Local Fund Audit Act, 1994

(2)The auditor shall state, in writing , the reasons for his decision in respect of every disallowance, surcharge or charge and shall communicate the same by registered post to the person against whom it is made together with an extract of the relevant objection in the audit report.