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State of Rajasthan - Section

Section 73 in Rajasthan State Highways Act, 2014

73. Accounts and audit.

- The accounts of the Authority shall be maintained and audited in such manner as the State Government may, in consultation with the Comptroller and Auditor General of India, prescribe and the Authority shall furnish, to the State Government before such date as may be prescribed, its audited copy of accounts together with the auditor's report thereon.