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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Uttarakhand - Subsection

Section 17(2)(a) in Uttarakhand Audit Act, 2012

(a)enter at all reasonable hours, with such assistance, if any, or persons in the service of the Government or any local or other public authority as he thinks fit and as approved by the Director or the person authorized by him, any premises or place for the purpose of examining any register or record or papers in connection with the audit proceedings under the orders of the Director or the Auditor, or any other person in charge of the audit proceedings, and require the production thereof for inspection;