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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Bombay Presidency - Subsection

Section 10(6) in Bombay Local Fund Audit Act, 1930

(6)Nothing in this section or in section 9 shall preclude the [Director]at any time from bringing to the notice of the Commissioner for such action as the Commissioner may consider necessary, any information which appears to the [Director] to support a presumption of criminal misappropriation or fraud [or which in his opinion deserves special attention or immediate investigation.]