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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Kerala - Subsection

Section 17(2) in The Kerala Local Fund Audit Act, 1994

(2)He may condone a payment made from a local fund, which appears to him to be country to law, if-
(i)In his opinion there was no negligence or misconduct on the part of the person making or authorising such payment and
(ii)such payment does not exceed rupees one hundred in each case.