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State of Uttarakhand - Section

Section 11 in Uttarakhand Audit Act, 2012

11. Appeal against order of surcharge.

(1)Any person aggrieved by an order made under sub-section (1) of section 10 may within thirty days from the date of receipt of the order by him, prefer an appeal in the prescribed manner to the State Government.
(2)The State Government, while hearing an appeal preferred under sub-section (1), follow such procedure as may be prescribed.
(3)The order passed by the State Government, in the appeal shall be final.