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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(10) in The Rajasthan Charitable Endowments Rules, 1961

(10)A stock-book shall be maintained in Form No. 17 (see Appendix) for all stores. A separate page or set of pages, according to requirement shall be allotted for every kind of store, e.g. postage stamps, materials for public works and lighting, articles of furniture and stationery and all forms. The stock shall be verified at least once in the year by the secretary and the fact of verification recorded in the stock-book under his signature.