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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(a) in Rajasthan Official Trustees Rules, 1956

(a)The State Government may, after considering the report of the auditor, enhance or reduce the percentage on particular estates in exceptional cases in which the audit has presented features of unusual difficulty or simplicity, and