Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(g) in Tamil Nadu Local Fund Audit Rules, 2016

(g)"Charge" means any amount for which the Director makes any person liable for loss caused by negligence or misconduct and due to defalcation or misappropriation of revenue of a Local Authority or local fund;