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[Cites 0, Cited by 0] [Section 45(13)] [Section 45] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 45(13)(a) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(a)state whether the auditor has obtained all the information and explanations which to the best of his/her knowledge and belief were necessary for the purpose of his/her audit;