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[Cites 0, Cited by 0] [Section 27D] [Entire Act]

State of Kerala - Subsection

Section 27D(4) in Kerala Conservation of Paddy Land and Wetland Act, 2008

(4)The management of the fund shall be vested with a State level officer designated by the Government, and shall be audited annually by a Chartered Accountant and also liable to be audited by the Accountant General.