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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(5) in Rajasthan State Legal Services Authority Regulations, 1999

(5)The Secretary of the District Authority shall keep and maintain true and correct account of all receipts and disbursements and furnish quarterly return to the State Authority. Such accounts shall be audited in accordance with the provisions of Section 18 of the Act.