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State of Rajasthan - Section
Section 98 in The Rajasthan Municipalities Accounts Rules, 1963
98.
Refunds of revenue can be drawn only on the demand and on the receipt of the person entitled to receive them after production of proper authority; on account may they be drawn on the receipt of a Board's Officer and lodged in a deposit account pending demand.[ izk:i [Added by Notification No. Rules/F.3(4) LSG/78, dated 21-7-1982, Published in Rajasthan Government Gazette Part IV-C, dated 2-2-1984, page 816-817.]]jktLFkku uxjikfydk ys[kk fu;e] 1963 ds fu;e 98 ds vUrxZrjktLo dh okilh dk fcy| ftyk--------------------------- | jktLo dh okilh------------------ |
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