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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Rajasthan - Subsection

Section 65(6) in Rajasthan Muslim Wakf Regulations, 1964

(6)He shall then proceed to examine the expenditure, check them by item against vouchers where necessary and note irregularities and improper expenditure, if any, pointing at the same time, the person or persons responsible for them.