Section 14(2)(c) in The Orissa Local Fund Audit Act, 1948

[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(2)(c) in The Orissa Local Fund Audit Act, 1948

(c)for the recovery by the Provincial Government from a Local authority of expenses incurred by the Collector under Section 10 or the Provincial Government under Section 12 and

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State of Odisha - Subsection

Section 14(2)(c) in The Orissa Local Fund Audit Act, 1948