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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Uttarakhand - Subsection

Section 6(4)(c) in Uttarakhand Audit Act, 2012

(c)to put such queries or make such observations as they may consider necessary, to the person in-charge of the office and to call for such information as they may require for the purpose of the audit or the preparation of any account or report which is their duty to prepare.