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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(6) in The M.P. Gram Sabha (Audit) Rules, 2001

(6)Nothing in this rule preclude the audit authority at any time from bringing to the notice of the Director. Panchayat any information which appears to the audit authority to support a presumption of criminal misappropriation or fraud, which in his opinion, deserve special attention or immediate investigation.