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[Cites 0, Cited by 0] [Section 7(6)] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(6)(c) in Tamil Nadu Local Fund Audit Rules, 2016

(c)If the reasons are not satisfactory, penalty may be imposed by the Director as per the provisions of the Act and such action shall be reported to the Controlling Authority and the Government;