Section 9(2)(a) in The Orissa Local Fund Audit Act, 1948

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State of Odisha - Subsection

Section 9(2)(a) in The Orissa Local Fund Audit Act, 1948

(a)order that any payment referred to in Clause (a) of Sub-section (1) shall be allowed or that no further action shall be taken as regards any amount referred to in Clause (b) or Clause (c) of the said sub-section; or

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State of Odisha - Subsection

Section 9(2)(a) in The Orissa Local Fund Audit Act, 1948