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[Cites 0, Cited by 2] [Section 215] [Entire Act]

State of Kerala - Subsection

Section 215(4) in Kerala Panchayat Raj Act, 1994

(4)The auditors shall conduct a continuous audit of the accounts of the Panchayat and shall after completing the audit for a year or for any shorter period or for any transaction or series of transactions, send a report to the Panchayat concerned and duplicate copies thereof to the officer authorised by the Government in this behalf.