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 62] [Entire Act] State of Rajasthan - Subsection Section 62(1) in The Rajasthan Municipalities Accounts Rules, 1963 (1)To the first bill in which a periodical increment is drawn for a Municipal servant, a certificate in the prescribed form No. 33 shall be appended to the bill.
