Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 60] [Entire Act] State of Kerala - Subsection Section 60(4) in Kerala District Administration Act, 1979 (4)The Examiner of Local Fund Accounts and his nominees shall be the auditor of the district council and shall maintain and keep a continuous audit of the accounts of the district council.
