Section 13(1)(a) in The Maharashtra Local Fund Audit Act, 1930

[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(1)(a) in The Maharashtra Local Fund Audit Act, 1930

(a)apply to the District Court to set aside such order; and the Court after taking such evidence as it thinks necessary, may confirm, modify it or remit such surcharge or charge and make such orders as to costs as it thinks proper in the circumstances; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

Section 13(1)(a) in The Maharashtra Local Fund Audit Act, 1930