Section 26 in The Kerala Local Fund Audit Act, 1994
26. Special provision for pending audit.
- All audit of accounts pending at the commencement of this Act in , respect of any local authority or local fund included in the Schedule shall, notwithstanding anything contained in this Act, be continued and completed by the Director, within such time as may be prescribed , in the same manner in which such accounts were being audited by him, as if this Act had not been enacted. such time as may be prescribed , in the same manner in which such accounts were being audited by him, as if this Act had not been enacted.
