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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Kerala - Subsection

Section 12(5) in Kerala Advocates' Clerks Welfare Fund Act, 2003

(5)The accounts as certified by the auditor together with the audit report thereon shall be forwarded to the Government by the Committee and the Government may issue such directions as it deems fit to the Committee in respect thereof and shall place such accounts and the audit report thereon before the Legislative Assembly.