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[Cites 0, Cited by 1] [Section 9(2)] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(2)(b) in The Orissa Local Fund Audit Act, 1948

(b)serve a notice on the person making or authorising any such payment or the person responsible for or failing to account for such amount, requiring him to show-cause within one month why such payment should not be surcharged or such amount should not be charged against him.