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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(3)(a) in The Kerala Local Fund Audit Act, 1994

(a)The auditor shall send a report of his decision to the executive authority concerned within two months from the date of receipt by him of the intimation or explanation referred in subsection (1) or if no such intimation or explanation is received, on the expiry of the period of two months mentioned in that sub-section.