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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Rajasthan - Subsection

Section 76(3) in The Rajasthan Municipalities Accounts Rules, 1963

(3)To guard against the possibility of double payments and other irregularities and complications in the account as well as to keep a watch on liabilities and their adjustment personal ledger may be kept by the Board in the form below for firms or persons with whom business is continuously carried on or a running account is kept.When a work is done for private persons for which payments have to be made to the person doing the work and recoveries are made from the person for whom the work is done, separate accounts shall be kept in the ledger both for the person doing the work and for the persons for whom the work is done and cross reference given :-Name.........
Date. Ref. Par. Amount. Remarks. Date. Ref. Per. Amount. Remarks.