Section 60(2)(iv) in The Rajasthan Municipalities Accounts Rules, 1963

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State of Rajasthan - Subsection

Section 60(2)(iv) in The Rajasthan Municipalities Accounts Rules, 1963

(iv)In the bills for arrears of pay etc., a reference shall be given to the monthly bill from which the charge was withheld or on which it was refunded by short deduction or to any special order granting with retrospective effect any new allowances, as the case may be. In the pay bills for temporary establishment the order sanctioning the same will invariably be quoted.

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State of Rajasthan - Subsection

Section 60(2)(iv) in The Rajasthan Municipalities Accounts Rules, 1963