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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Rajasthan - Subsection

Section 29(2) in The Rajasthan Public Trust Rules, 1962

(2)require any trustee or any person having the custody or control of, or accountable for, any such book, deed, account, vouchers or other document or record to appear in person before the auditor;