Section 42(3) in THE RAJASTHAN ELECTROPATHY SYSTEM OF MEDICINE ACT, 2018
(3)All accounts kept and maintained by the Board shall be audited, as soon asmay be after the end of each financial year, by the Examiner of Local Fund Audit for theState and the provisions of the Rajasthan Local Fund Audit Act, 1954 (Act No. 28 of
