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[Cites 0, Cited by 0] [Section 61(5)] [Section 61] [Entire Act]

State of Rajasthan - Subsection

Section 61(5)(b) in The Rajasthan Municipalities Accounts Rules, 1963

(b)For the excess over Rs. 200/- under orders of the Board on execution of an indemnity bond with such sureties as the Board may require, if the Board is satisfied of the right and title of the claimant and considers that undue delay and hardship would be caused by insisting on the production of letters of administration.