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[Cites 0, Cited by 0] [Section 321] [Entire Act]

State of Rajasthan - Subsection

Section 321(1) in The General Rules (Civil), 1986

(1)When a refund certificate has been signed by the Presiding Officer the clerk concerned shall record in red ink on the document bearing the stamps in respect of which the refund has been ordered; a certificate indicating that refund certificate number has been issued on .................. (Give date) for rupees ................. (give figures) in respect of the stamps pasted above.