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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Rajasthan - Subsection

Section 72(6) in The Rajasthan Municipalities Accounts Rules, 1963

(6)In cases in which money due by the Board is paid by postal Money Order, the cost of remittance shall in the absence of any special rule or order to the contrary, be borne by the payee.