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

State of Rajasthan - Subsection

Section 8(5) in Rajasthan State Legal Services Authority Regulations, 1999

(5)The Secretary of the Committee shall keep and maintain true and correct account of all receipts and disbursements and furnish quarterly return to the State Authority and such accounts shall be audited in accordance with the provisions of Section 18 of the Act.Chapter-III District Legal Services Authorities and Taluk Legal Services Committees