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 19] [Entire Act]

State of Kerala - Subsection

Section 19(3) in The Kerala Local Fund Audit Act, 1994

(3)If the audit charges due under sub-section (1) is not paid with in one year from the date of its becoming due,Government may adjust the same from the grant or other sums,if any , payable to such local authority.