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State of Rajasthan - Section

Section 31 in THE RAJASTHAN JAN-AADHAAR AUTHORITY ACT, 2020

31. Accounts and audit.- (1) The accounts of the Authority shall be maintained in

such form and manner as may be prescribed and shall be audited by the Director of LocalFund Audit Department or by such other person or body as the State Government maydetermine from time to time.
(2)The Authority shall furnish to the State Government before such date as may beprescribed a copy of its audited accounts together with the auditor’s report thereon.