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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(2) in Rajasthan Escheats Regulation Act, 1956

(2)The Board may, with the approval of the State Government, from time to time issue direction for the guidance of the Collector and subordinate revenue officers in carrying out the provisions of this Act,