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

State of Kerala - Subsection

Section 7(2) in Kerala Local Fund Audit Rules, 1996

(2)The audit of accounts of local authority/local fund shall be a detailed audit unless otherwise decided by the Director:Provided that the Director shall when the circumstances so warrant dispense with detailed audit of any account or a class of transactions and apply such limited check in relation to such accounts or class of transactions as he may deem fit.