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State of Rajasthan - Section

Section 30 in Rajasthan Finance Act, 2011

30. Addition of Section 18, Rajasthan Act No. 28 of 1954.

- After the existing Section 17 of the Rajasthan Local Fund Audit Act, 1954 (Act No. 28 of 1954), the following new section shall be added, namely:-"18. Laying of audit report. - The Director shall send to the Government annually a consolidated report of the accounts audited by him containing such matters which he intends to bring to their notice and the Government shall, after the receipt of the same, cause it to be laid before the State Legislature.",