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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(1)(a) in Kerala Local Fund Audit Rules, 1996

(a)The annual accounts of a local authority /local fund prepared or caused to be prepared by the Executive authority under sub-section (1) of section 9 of the Act shall be in From VI and VI (A) appended to these rules. The same shall contain the following details:-