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[Cites 0, Cited by 0] [Section 170] [Entire Act]

State of Rajasthan - Subsection

Section 170(b) in Rajasthan District Board Account Rules

(b)Cess shall be realised through various tehsils which shall deposit it into treasury or the Bank as the case may be. The Tehsils while depositing cess money shall send duplicate copies of challan to the Board.