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[Cites 0, Cited by 0] [Section 9(5)] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(5)(b) in Andhra Pradesh State Audit Rules, 2000

(b)make an application to the concerned Principal Civil Court of Original Jurisdiction to set aside such disallowance, surcharge or charge and the Court after taking such evidence as is necessary may confirm, modify or remit such disallowance, surcharge or charge with such orders as to costs as it may think proper in the circumstances;