Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 229(3)] [Section 229] [Entire Act]

State of Rajasthan - Subsection

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

(c)to consider the report of the Comptroller and Auditor-General in case where the Governor may have required him to conduct an audit of any receipt or to examine the accounts of stores and stocks.