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 79] [Entire Act] State of Rajasthan - Subsection Section 79(2) in The Rajasthan Municipalities Accounts Rules, 1963 (2)All permanent advance shall be recorded in the demands and collection register (form No. 2) to be kept separately for the purpose.
