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State of Rajasthan - Section

Section 11 in The Rajasthan Charitable Endowments Rules, 1961

11. Register of securities.

- The register in Form No. 1 (see Appendix A) will show all securities vested in the Treasurer as such, whether actually held by him or by the Reserve Bank of India as his agents. In order to strike the balance actually held by the Treasurer in his own hands, a balance sheet in Form No. 3 (see Appendix C) will be made out annually on 30th September and agreed with the actual securities in the Treasurer's possession: such agreement will be certified on the balance sheet.