Section 8(3) in The Salaries and Allowances of the Members of Jammu and Kashmir State Legislature Act, 1960
(3)All the Travelling Allowance and Daily Allowance bills of the members shall be post audited immediately after payment thereof, objections if any, shall be intimated to the member by the audit office not later than three months from the date of the encashment of such a bill.][9. (Omitted)] [Omitted by Act XVI of 1976 w.e.f. 1-4-1976.]
