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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Rajasthan - Subsection

Section 41(17) in The Rajasthan Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1981

(17)The accounts pertaining to the canteen shall be audited once in every twelve months by registered accountants and auditors:Provided that the Joint Labour Commissioner (Headquarters) may approve any other person to audit the accounts, if he is satisfied that it is not feasible to appoint a registered accountant and auditor in view of the site or the location of the canteen.