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[Cites 0, Cited by 0] [Section 28(10)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(10)(b) in The Inland Waterways Authority Of India Rules, 1986

(b)The Authority shall forthwith remedy any defect or irregularity that may be pointed out by the Audit Officer and shall report to the Government the action taken by, it thereon within ninety days of the receipt of the report of the Audit Officer.