Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 28(10)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(10)(a) in The Inland Waterways Authority Of India Rules, 1986

(a)The Audit Officer shall furnish the Authority and the Government separately with a statement, where necessary in regard to any material impropriety or irregularity which he may observe in the expenditure or in the recovery of money due to the Authority.