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[Cites 0, Cited by 0] [Section 190] [Entire Act]

State of Rajasthan - Subsection

Section 190(4) in Rajasthan District Board Account Rules

(4)The actual closing balance on the last working day of March every year shall be intimated without fail to the Examiner, Local Fund Audit Department, Rajasthan, by a telegram which shall be despatched before 5 p.m. of the day following on which telegrams are accepted for issue. The report shall also be confirmed by post. The Examiner, Local Fund Audit Department, Rajasthan, shall have the balance so reported verified at the time of audit.