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 64A] [Entire Act] State of Rajasthan - Subsection Section 64A(c) in The Rajasthan Municipalities Accounts Rules, 1963 (c)Such advance is admissible only to those Municipal servants who are on duty or on privilege leave at the time, the advance is drawn.
