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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(5) in The Rajasthan Legal Aid Rules, 1984

(5)The Committees functioning in the tribal areas shall submit annual accounts of income and Expenditure in respect of the funds received from the Commissioner, Tribunal area Development, to the aforesaid Commissioner at the end of each financial year. An utilisation certificate in respect of the funds so received shall also be furnished alongwith the annual accounts.