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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(6) in The Maharashtra Local Fund Audit Act, 1930

(6)Nothing in this section in section 9 shall preclude the Director at any time from bringing to the notice of the Commissioner, for such action as the Commissioner may consider necessary, any information which appears to the Director to support a presumption of criminal misappropriation or fraud 8or which in his opinion deserves special attention or immediate investigation.