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

State of Rajasthan - Subsection

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

(b)in the event of the accounts of any estate being closed before the expiration of a half-year, the Official Trustee shall, in consultation with the auditor, fix a sum to be retained by him and debited to the trust in payment of the audit fees on that trust.