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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Rajasthan - Subsection

Section 33(3) in Rajasthan Public Trust Act, 1959

(3)Every auditor acting under Sub-section (2) shall have access to the accounts and to all books, vouchers, other documents and records in the possession of or under the control of, the working trustee or the Manager. Such working trustee or Manager shall provide to such auditor all facilities for such access.