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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttarakhand - Subsection

Section 6(3) in Uttarakhand Audit Act, 2012

(3)The auditor shall give auditee whose accounts are to be audited not less than two weeks notice in writing of the date on which he proposes to commence the audit :Provided that the auditor may, on direction by the State Government or the Director, start the audit by giving a shorter notice or without giving any notice recording the reasons thereof in writing.