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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(2) in The Rajasthan Local Fund Audit Act, 1954

(2)The auditor may, in any requisition or invitation made under Sub-section (1), fix a reasonable period, not being less than three days within which the said requisition or invitation shall be complied with.