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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Kerala - Subsection

Section 19(1)(iii) in Kerala Local Fund Audit Rules, 1996

(iii)cases of any deficiency or loss of money due to short realisation/non-realisation of dues which appears to have been caused by the negligence or misconduct of any person.