Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(3)(b) in Tamil Nadu Local Fund Audit Rules, 2016

(b)The Executive authority who is responsible for the loss and the Executive authority holding the office at the time of audit shall take suitable action to rectify the defects pointed out in the special letter and furnish compliance report to the Director within the specified period;