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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(3) in Rajasthan River Basin and Water Resources Planning Rules, 2015

(3)The Authority shall pay from the Fund of the Authority such charges for the audit of the accounts of the Authority, as may be specified by the State Government in the Finance Department under the provisions of the Rajasthan Local Fund Audit Act, 1954 (Act No.28 of 1954).