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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(1)(b) in The Rajasthan Local Fund Audit Act, 1954

(b)in lieu of such application; apply to the State Government, which shall, after hearing the person aggrieved and the Controlling Authority for his representative, pass such orders thereon as it thinks fit, and the orders made by the Court or the State Government under this Sub-section shall be final.