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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Uttarakhand - Subsection

Section 51(2) in Uttrarakhand Waqf Rules, 2017

(2)The accounts submitted under sub-rule (1) shall be audited by an auditor referred to in clause (b) of sub-section (1) of Section 47 of the Act, within a period of one year of the close of the financial year:Provided that such account may be audited within a period of two years, with the approval of the Chairperson for reasons to be recorded in writing.