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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Rajasthan - Subsection

Section 33(4) in Rajasthan Public Trust Act, 1959

(4)Notwithstanding anything contained in Sub-section (2), the Assistant Commissioner may direct a special audit of the accounts of any public trust whenever in his opinion such special audit is necessary and the provisions of Sub-sections (2) and (3) shall, so far as they may be applicable, apply to such special audit.