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

State of Rajasthan - Subsection

Section 8(4) in The Rajasthan Sports (Registration, Recognition and Regulation of Associations) Rules, 2004

(4)On receipt of the order referred to in sub-rule (1), the persons authorized to conduct the inquiry shall proceed to examine the relevant books of accounts and other documents in possession of the sports Association or any of its officers, employees, or members of the Association in regard to the transactions and the working of the Association as he deems necessary for the conduct of such inquiry.