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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Rajasthan - Subsection

Section 95(2) in The Rajasthan Municipalities Accounts Rules, 1963

(2)If a refund is ordered to be made, it shall be carefully traced in the original statement (in form 47) and an entry shall be made therein against the items concerned that the refund has been made. The payment shall then be made in the ordinary manner.