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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Rajasthan - Subsection

Section 70(1) in The Rajasthan Municipalities Accounts Rules, 1963

(1)When octroi receipts and (he dues received by an octroi or a Tax Superintendent and remitted to the Municipal office, the remittance shall be accompanied by a duplicate challan and the money on receipt shall be brought to account in the general cash book (form 34).