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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Kerala - Subsection

Section 32(8) in Travancore-Cochin Hindu Religious Institutions Act, 1950

(8)The High Court shall send to the Board a copy of every audit report and it shall be the duty of the Board to remedy any defects or irregularities pointed out by auditor and report the same to the High Court.