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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(10) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993

(10)It shall be obligatory for the institution to submit compliance of the audit report within a month from the date of its receipt, failing which it shall be liable for appropriate action by the competent authority.