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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(4)(r) in Rules Regarding Returns of Establishments

(r)Financial Irregularities. - Action taken on Audit Reports Disciplinary measures regarding irregularities-Supervision and checkover the account staff-Whether special audit by the Local Audit Department was rendered necessary and its result. All charges made by the Divisional Commissioner under Section 10 of the C.P. and Berar L.F.A. Act, 1933, as required by Section 11 of that Act.