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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(1) in Tamil Nadu Local Fund Audit Rules, 2016

(1)The Director or such other officer appointed by the Government under section 3 of the Act shall audit or cause to be audited, the accounts of a local authority or other authorities or local fund in the manner provided in the Act by the auditor authorized by him.