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[Cites 0, Cited by 0] [Section 229(3)] [Section 229] [Entire Act]

State of Rajasthan - Subsection

Section 229(3)(a) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(a)to examine the statement of accounts showing the income and expenditure of State corporations, trading and manufacturing schemes, concerns and projects together with the balance sheets and statements of profit and loss accounts which the Governor may have required to be prepared or are prepared under the provisions of the statutory rules regulating the financing of a particular corporation, trading or manufacturing scheme or concern or project and the report of the Comptroller and Auditor-General thereon;