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[Cites 0, Cited by 0] [Section 209] [Entire Act]

State of Jharkhand - Subsection

Section 209(3) in Civil Court Rules of the High Court of Judicature at Patna

(3)The daily objection statements issued by the Auditor in the course of the audit should be returned to him within three days from date of receipt with replies showing the action which is taken and which it is proposed to take to settle the
objections raised. These replies should be signed by the| ReceiverCommon ManagerGuardian| of
the estate the accounts of which are under audit. The objection statements should all be returned without fail on or before the date on which the audit closes. No objection statement should remain unanswered on this date.