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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Uttarakhand - Subsection

Section 27(5) in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005

(5)Every auditor appointed to audit the accounts of the Authority under this Act shall have a right to demand the production of books of accounts, connected vouchers and other documents and papers, to inspect the offices of the Authorities and to requires such information from the Authority as he may think necessary for performance of his duty as an auditor.