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

State of Tamilnadu - Subsection

Section 10(3)(d) in Tamil Nadu Local Fund Audit Rules, 2016

(d)On receipt of the replies to the points raised by the auditor, the auditor shall, wherever necessary re-issue for further action, any items on which final or sufficient action has not been taken or on which enquiries made have not been satisfactorily answered;