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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Rajasthan - Subsection

Section 60(7) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2002

(7)The regular accounts shall be kept of all money and properties, and all incomes and expenditures of the Fund and shall be audited by a notified firm of Chartered Accountants, or any other recognised authorities as may be appointed by the Board.