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[Cites 0, Cited by 0] [Section 6(6)] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(6)(b) in Tamil Nadu Local Fund Audit Rules, 2016

(b)In case of Corporations, Municipalities (concurrent audit), Universities and Panchayat Union Councils the details of daily collection of revenue, remittance of collection in respect of all funds shall be verified on day to day basis and the defects or loss of money detected in audit shall be reported to the Executive authority then and there. The defects or loss of revenue shall also be reported to the Director immediately by the controlling officer.