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[Cites 0, Cited by 0] [Section 215] [Entire Act]

State of Kerala - Subsection

Section 215(15) in Kerala Panchayat Raj Act, 1994

(15)An abstract of every annual report of a panchayat as certified by the auditor showing its income under each head of receipt, the charges for the establishment, works undertaken, the sum expended on each work the balance, if any, remaining unexpended together with the audit report thereon shall be submitted to the officer authorised by the government in this behalf not later than fifteenth day of the second month of the next financial year.