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[Cites 0, Cited by 0] [Section 15(7)] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(7)(a) in Tamil Nadu Local Fund Audit Rules, 2016

(a)The Director has the power to insist the Executive authority to furnish replies to the audit objections. The Director or his subordinate officers are competent to settle the audit paras;