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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(b) in The Maharashtra Local Fund Audit Act, 1930

(b)the amount of any deficiency or loss which appears to have been caused by the gross negligence or misconduct of any person, irregularity in awarding contracts, decisions, causing revenue loss and financial losses caused by policy decisions,