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[Cites 0, Cited by 0] [Section 169] [Entire Act]

State of Rajasthan - Subsection

Section 169(c) in Rajasthan District Board Account Rules

(c)When all the receipts in any book made over to a Tax-Collector have either been issued or cancelled the Tax-Collector shall immediately deposit the book in the District Board Office. The date of the return of the book shall be noted on the signed receipt obtained while issuing the receipt books from the Tax- Collector in Form 29.