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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(5) in Kerala Local Fund Audit Rules, 1996

(5)The auditors shall have authority to visit any unit/Zonal/division/ sub-division office or any other institution under the control of a local authority/local fund and to verify the books of accounts, stock and stores and connected records.