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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(6) in The M.P. Panchayat Audit Rules, 1997

(6)Nothing in this rule preclude the audit organisation at any lime from bringing to the notice of the Director. Panchayat any information which appears to the audit organisation to support a presumption of criminal misappropriation or fraud, which in his opinion, deserves special attention or immediate investigation.