Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Kerala - Section Section 5 in Kerala Local Fund Audit Rules, 1996 5. Notice of commence of audit. - Notice of audit under sub-section (3) of section 11 of the Act, shall be given in Form I or I (A) as the case may be at least fourteen days in advance.
