Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(10) in The Rajasthan Homoeopathic Medicine Board (Recognition for the Purposes of Affiliation) Regulations, 1973

(10)It will maintain proper accounts of all money received by it and of all payments made by it in such manner and in such form as may be prescribed by' the Board. The accounts kept and maintained by the institution for each financial year will be got audited by a Chartered Accountant, a copy of whose report will be submitted by the institution to the Board within 6 months of the close of each financial year.