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[Cites 0, Cited by 0] [Section 6(6)] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(6)(a) in Tamil Nadu Local Fund Audit Rules, 2016

(a)In the case of Town Panchayats and Municipalities whose accounts are audited annually in local audit, the auditors shall at the time of such local audit check the details of collection of revenue, remittance of collection and withdrawals from accounts up to the date of completion of audit and shall incorporate in the audit report the defects or loss of money detected in audit. The details of loss of revenue if any found should be reported to the Director and the Executive authority through a special letter by the auditor through the controlling officers;