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[Cites 0, Cited by 0] [Section 70(2)] [Section 70] [Entire Act]

State of Rajasthan - Subsection

Section 70(2)(m) in Rajasthan Special Investment Regions Act, 2016

(m)the form and manner in which accounts of the Regional Development Authority shall be prepared and maintained, the other manner in which accounts of the Regional Development Authority may be audited and the charges of audit to be paid by the Regional Development Authority under sub-sections (1), (2) and (3) of Section 61;