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

State of Andhra Pradesh - Subsection

Section 7(9) in Andhra Pradesh State Audit Rules, 2000

(9)Failure to conduct audit and submit audit report within the stipulated time shall be construed as wilful absence from duty and shall be dealt with in accordance with the provisions of F.R. 18.