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[Cites 0, Cited by 0] [Section 9(4)] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(4)(b) in Andhra Pradesh State Audit Rules, 2000

(b)The auditor shall state in writing the reasons for his decision in respect of every such disallowance, surcharge or charge and serve the surcharge Certificate in the manner laid down for the service of summons in the Code of Civil Procedure, 1908.