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

State of Kerala - Section

Section 22 in The Kerala Local Fund Audit Act, 1994

22. Act to override other enactment.

- If any provision contained in any other law for the time being in force relating to the audit of accounts of a local authority or a local fund included in the Schedule is repugnant to the provisions of this Act, the latter shall prevail and the former be void to the extent of such repugnancy.