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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(2) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993

(2)The accounts of the institution shall be produced for inspection and audit to the persons/officers authorised by the Government or the Director of Education and also to the Local fund Audit Department and the Accountant General.