Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 171] [Entire Act]

State of Rajasthan - Subsection

Section 171(b) in Rajasthan District Board Account Rules

(b)When distress warrants are issued under section 138 of the Act entries in the general cash book and in the Demand and Collection Register shall be made in the manner indicated in the preceding clause of this rule on receipt of intimation challan or monthly statement from the court.