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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(4) in The Rajasthan Municipalities Accounts Rules, 1963

(4)At the end of the entries for each year a certificate by the Executive Officer shall be given in the register that he has satisfied himself that the current demands have been correctly posted from the assessment list, that the total current demand agrees, with the total in the assessment list, and the arrears have been correctly brought forward from the preceding year's account.