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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(3) in Kerala Local Fund Audit Rules, 1996

(3)The auditors shall take up the audit of any local authority/local fund for a period shorted than one accounting year or the audit of any particular transaction or a series of transactions as they may deem fit if the circumstances so warrant