Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 62] [Entire Act] State of Rajasthan - Subsection Section 62(2) in The Nathdwara Temple Rules, 1973 (2)The Auditor shall verify the cash balance, the valuable securities and other stores and shall state whether the cash balance is readily forthcoming and whether the stores were in proper custody and in accordance with the registers maintained.
