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[Cites 0, Cited by 1] [Section 9] [Entire Act]

State of Kerala - Subsection

Section 9(1) in The Kerala Local Fund Audit Act, 1994

(1)The accounts of a local authority or local fund included in the Schedule relating to a financial year shall be prepared or caused to be prepared by the Executive authority, in such form and in such manner as may be prescribed , and presented for audit within four months of the close of that financial year.