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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Telangana - Subsection

Section 10(3)(a) in Telangana State Audit Act, 1989

(a)make an application to the concerned principal civil court of original jurisdiction to set aside such disallowance, surcharge or charge and the Court, after taking such evidence as is necessary may confirm, modify or remit such disallowance, surcharge or charge with such orders as to costs as it may think proper in the circumstances; or