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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(4) in Rajasthan Official Trustees Rules, 1956

(4)Any person, who is summoned under the Act by an auditor shall be entitled to be paid his traveling and other reasonable expenses, which upon being certified by the auditor, shall be paid by the Official Trustee and debited to the trust concerned.