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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(1) in Kerala Local Fund Audit Rules, 1996

(1)The requisition referred to in clause (a) of sub-section (1) of section II of the Act, shall be made by the auditor in Form No II and shall be sent to the Executive authority of local authority/local fund in duplicate. An acknowledgment from the officer concerned with date of receipt, shall be obtained in the duplicate copy.