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State of Rajasthan - Section
Section 19 in The Rajasthan Charitable Endowments Rules, 1961
19. Fees to be paid to Government.
- The following are prescribed as the fees for maintaining accounts to be paid to the State Government by the trusts concerned in respect of any property vested under the Act in the Treasurer:-| (1) | Trust holdings in G.P. Notes. | 2 per cent per annum on the interest accruing on thesecurities. |
| (2) | Trust holdings in Postal Cash Certificates. | Fifteen naye paise percent on the face value of certificatesboth at the time of purchase and sale. |
| (3) | Trust holdings in landed properties. | Nil. |