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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Telangana - Subsection

Section 6(3) in Telangana State Audit Act, 1989

(3)The auditor shall give the local authority or other authority not less than one week notice in writing of the date on which he proposes to commence the audit:Provided that for special reasons to be recorded in writing the auditor may give a shorter notice than a week or commence a special or detailed audit on the authority of the Government or the Director without such notice.