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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Uttarakhand - Subsection

Section 6(4)(b) in Uttarakhand Audit Act, 2012

(b)to require that any registers, books, papers and other documents which deal with or form the basis of or are otherwise relevant to the transactions to which their duties in respect of audit extend, shall be sent to such place and on such dates as they may appoint for their inspection;