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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Rajasthan - Subsection

Section 66(4) in Rajasthan Public Trust Act, 1959

(4)The Assistant Commissioner shall have power, upon a request made in that behalf by a committee referred to in Sub-section (2) to make such inquiry as he thinks fit to verify the correctness of the account submitted to him or to such committee under Sub-section (3).