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[Cites 0, Cited by 0] [Section 368] [Entire Act]

State of Rajasthan - Subsection

Section 368(b) in Rajasthan Land Revenue (Land Records) Rules, 1957

(b)Supplementary indents of forms are also undesirable as they mean extra expenditure to the Government on account of Railway freight etc. While cutting down the estimates as much as possible, it should be guarded against that indents of forms are not based on underestimates.