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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(6) in The Rajasthan Charitable Endowments Rules, 1961

(6)For every sum paid into the office of the trust fund or to an authorised collecting agent, a printed receipt shall be issued in the proper form under the signatures of the Secretary.