Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 27] [Entire Act] State of Uttarakhand - Subsection Section 27(3) in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005 (3)The accounts of the Authority shall be audited by an auditor duly qualified to Act as an auditor of companies under section 226 of the Companies Act, 1956.
