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 6] [Entire Act] State of Uttarakhand - Subsection Section 6(2) in Uttarakhand Audit Act, 2012 (2)The auditor may, in any requisition or intimation sent under sub-section (1) fix a reasonable period not being less than three days within which the said requisition or intimation shall be complied with.
