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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(1) in The Rajasthan Local Fund Audit Act, 1954

(1)The State Government may by notification in the [Official Gazette] [Substituted by Rajasthan Act No. 27 of 1957.], make rules, not inconsistent with this Act, for the purpose of carrying into effect the provisions of this Act.