Section 34(2) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
(2)Every auditor conducting any audit under this Act, shall have access to the accounts and to all books, vouchers, other documents and records in possession of, or under the control of, the Committee. The Committee and the Executive Officer shall provide to such auditor all facilities for such access.
