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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(2) in Tamil Nadu Panchayats (Issue and Disposal of Audit Report of Village Panchayats) Rules, 2000

(2)If so directed by the Government, the auditor shall take up concurrent audit of vouchers of a village panchayat soon after the payment is made and send audit slips after such audit is done by him, to the Inspector for sending the same to Government with his remarks thereon.