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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(2) in Rajasthan Water Resources Regulatory Act, 2012

(2)The accounts of the Authority shall be audited by the Accountant General at such interval as may be specified by him and any expenditure incurred in connection with such audit shall be payable by the Authority to the Accountant General.