Section 209(9) in Civil Court Rules of the High Court of Judicature at Patna

[Cites 0, Cited by 0] [Section 209] [Entire Act]

State of Jharkhand - Subsection

Section 209(9) in Civil Court Rules of the High Court of Judicature at Patna

(9)Auditors have Instructions to mention prominently in the audit report

unremedied objections of previous audit reports. The| ReceiverCommon ManagerGuardian| should

pay particular attention to these items and in explaining or replying to them it should invariably be stated why the objections could not be removed.Account Rules and Forms for Estates under the Fiduciary Control of the Civil Reports and Subject to Audit by the Examiner of Local Accounts, Bihar

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State of Jharkhand - Subsection

Section 209(9) in Civil Court Rules of the High Court of Judicature at Patna