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[Cites 0, Cited by 0] [Section 443] [Entire Act]

State of Rajasthan - Subsection

Section 443(20) in Rajasthan Insolvency Rules

(20)The accounts kept by the Official Receiver shall be audited annually by the Examiner, Local Fund Accounts, except when the income of the estate is below Rs. 20/- per annum.Before the accounts of an estate are finally closed, a reasonable amount should be reserved for the cost of audit which shall have preference over the remuneration of the Official Receiver.