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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(2)(a) in The Orissa Local Fund Audit Act, 1948

(a)the manner in which a Local authority shall keep accounts in cases in which no such provision or, in the opinion of the Provincial Government, insufficient provision is made by the enactment under which such authority is constituted;