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State of Rajasthan - Section

Section 32 in Rajasthan Public Trust Act, 1959

32. Maintenance of Accounts

- The working trustee or Manager of a public trust, which has been registered under this Act shall keep regular accounts of all movable and immovable properties of the trust. The form of such accounts and the particulars to be entered therein shall be such as may be prescribed or, in so far as they are not prescribed, shall be such as may be approved by the Assistant Commissioner.