Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 209(2)] [Section 209] [Entire Act] State of Bihar - Subsection Section 209(2)(ii) in Civil Court Rules of the High Court of Judicature at Patna (ii)The audit report which is issued formally after the close of the audit over the signature of the Examiner of Local Accounts.