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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(7) in Kerala Local Fund Audit Rules, 1996

(7)The annual accounts or such other accounts due for audit shall be presented to the officers concerned as shown below:-
(a)Accounts relating to the institutions To the head of concurrent audit wing where concurrent audit wings function
(b)Accounts of Hindu Religious and Charitable To the Deputy Director ,Hindu Endowment Institutions in Malabar and Religious Endowment Audit, Palakkad Kasargod area
(c)Other Institutions To the Deputy Director of the concerned district