Section 8(1)(b) in Tamil Nadu Local Fund Audit Act, 2014

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State of Tamilnadu - Subsection

Section 8(1)(b) in Tamil Nadu Local Fund Audit Act, 2014

(b)require in writing, any employee of a local authority or an authority which administers a local fund accountable for or having the custody or control of such vouchers, statements, returns, correspondences, notes or other documents including documents in electronic form or any person having directly or indirectly, any share or interest in any contract with the local authority or the authority which administers the local fund to appear in person before him and answer any question and require any person so appearing to make and sign a declaration with respect to such document or to prepare and furnish any statement relating thereto; and

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State of Tamilnadu - Subsection

Section 8(1)(b) in Tamil Nadu Local Fund Audit Act, 2014