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

State of Bihar - Subsection

Section 209(8) in Civil Court Rules of the High Court of Judicature at Patna

(8)The final disposal of the audit report by the Court shall be communicated by or through the District Judge with copies of the tabular statement, to the High Court, the Examiner of Local
Accounts and the| ReceiverCommon ManagerGuardian
(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 Courts and Subject to Audit By The Examiner of Local Accounts, Bihar.