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[Cites 0, Cited by 0] [Section 9(5)] [Section 9] [Entire Act]

State of Uttarakhand - Subsection

Section 9(5)(c) in Uttarakhand Audit Act, 2012

(c)If the committee notices case of misappropriation of Government money in audit report, the matter shall be probed and the responsibility of the Government servant responsible shall be fixed. Efforts shall be made to recover the Government money immediately and Finance Department shall be informed of the action taken;