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

State of Madhya Pradesh - Subsection

Section 10(2) in The M.P. Sthaniya Nidhi Sampariksha Adhiniyam, 1973

(2)On receipt of such intimation or explanation, the Director may, in respect of all or any of the matter discussed in his report-
(a)accept the intimation or explanation given by the Principal Officer of the local authority and withdraw the objections; or
(b)direct that the matter be re-investigated at the next audit or at any earlier date; or
(c)hold that the defects or irregularities pointed out in the report or any of them have not been removed or remedied.