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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Rajasthan - Subsection

Section 33(2) in Rajasthan Public Trust Act, 1959

(2)The accounts shall be audited annually in such manner as may be prescribed and by a person who is a Chartered Accountant within the meaning of the Chartered Accountants Act, 1949 (Central Act XXXVIII of 1949) or by a firm of which all the partners are practising in India as such Chartered Accountants or by such persons as may be authorised in this behalf by the State Government.