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State of Rajasthan - Section

Section 1954 in THE RAJASTHAN ELECTROPATHY SYSTEM OF MEDICINE ACT, 2018

1954.

) shall apply.
(4)The Board shall be bound to comply with all such directions as the StateGovernment may think fit to issue after going through the audit report in respect of itsaccounts.
(5)The Board shall pay out of the Fund such sum as may be determined by theState Government by way of charges for audit.