Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Rajasthan - Subsection

Section 73(2) in Rajasthan Factories Rules, 1951

(2)The accounts pertaining to the canteen shall be audited, once every twelve months, by registered accountants and auditors. The balance sheet prepared by the said auditors shall be submitted to the Canteen Managing Committee not later than two months after the closing of the audited accounts:Provided that the accounts pertaining to the canteen in a Government factory having its own accounts department may be audited in such department:Provided further that where the canteen is managed by a Cooperative Society, registered under the Rajasthan Co-operative Societies Act, 1953 the accounts pertaining to such canteen may be audited in accordance with the provisions of the Rajasthan Co- operative Societies Act, 1953.