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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(6) in The Rajasthan Municipalities Accounts Rules, 1963

(6)The pound keeper shall remit his collections every day (which should agree with the last total on the original of the receipt issued upto the time of the remittance) to the Municipal office with a duplicate challan in form 5 and the money shall be brought to account in the general cash book (form 34). One copy of the challan shall be returned to the pound keeper, who shall keep it in record for the purposes of audit.