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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttarakhand - Subsection

Section 8(1) in Uttarakhand Audit Act, 2012

(1)As soon as practicable after completion of the audit, the result of audit shall be communicated to the Auditee in such form and containing such particulars as may be prescribed, in two parts, namely -
(a)the Audit and Inspection Note dealing with the general and important matters which require particular attention, and
(b)the objection statement containing outstanding objections dealing with minor and technical irregularities.