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] [Entire Act]

State of Tamilnadu - Section

Section 90 in Tamil Nadu Maritime Board Act, 1995

90. Board to remedy defects and irregularities pointed out in audit report.

- The Board shall forthwith take into consideration any defects or irregularities that may be pointed out by the Auditor in the audit report on the income and expenditure of the Board and shall take such action thereon as the Board may think fit and shall also send a report of the action so taken to the Government.