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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Rajasthan - Subsection

Section 49(1) in Rajasthan Public Trust Act, 1959

(1)If on a perusal of the report of the auditor made under Section 34 or on an inspection made under Section 48 the Assistant Commissioner is of opinion, or is informed by the Commissioner that the Commissioner is of opinion that material defects exist in the administration of the public trust, the Assistant Commissioner may require the working trustee to submit an explanation thereon within such period as he thinks fit.