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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Kerala - Subsection

Section 68(5) in Kerala University of Health Sciences Act, 2010

(5)The auditors shall specify in the report under sub-section (4) all cases of irregular, illegal or improper expenditure or of failure to recover moneys or other property due to the University or of a loss or waste of money or other property thereof caused by neglect or misconduct of the officers and authorities of the University.