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[Cites 0, Cited by 0] [Section 15(7)] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(7)(c) in Tamil Nadu Local Fund Audit Rules, 2016

(c)On settlement of objections further remarks shall be issued by the competent authorities, with out delay, mentioning the details of the paragraphs settled.