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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(1) in The Rajasthan Charitable Endowments Rules, 1961

(1)The Registers and forms mentioned in this rule provide for transactions usually occurring in most of the trust funds. In the matter of details connected with the accounts, the instructions of the Examiner, Local Fund Accounts shall be followed. The Examiner may at his discretion prescribe additional registers and forms to meet special requirements in particular cases.