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[Cites 0, Cited by 0] [Section 316] [Entire Act]

State of Rajasthan - Subsection

Section 316(2) in Rajasthan Municipalities Act, 2009

(2)It shall be the duty of any person who for the time being has custody of any moneys on behalf of the Municipality to pay from such moneys as he may have in his hands or may from time to time receive, all amounts directed by the State Government to be paid by the Municipality under clause (c) of the preceding sub-Section.