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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Himachal Pradesh - Subsection

Section 23(3) in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984

(3)Every auditor conducting the audit under subsection (2) shall have access to the accounts and to all books, vouchers, other documents and records in possession of, or under the control of, the trustee. The trustee shall provide to such auditor all facilities for such access.