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] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(2) in Tamil Nadu Local Fund Audit Act, 2014

(2)On receipt of such report or explanation, the Director may, -
(a)accept the report of having remedied the defects or irregularities or the explanation in regard thereto and drop the objection; or
(b)hold that any or all of the defects or irregularities pointed out in the audit report have not been remedied.