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State of Rajasthan - Section

Section 230 in Rajasthan District Board Account Rules

230.

All loans received by the Board shall be recorded in the Register of loans (Form No. 62) each instalment of loans, as it is taken being recorded in column 4. Each entry in the register shall be attested by the Secretary. A separate page shall be opened for each loan; and loans from Government shall be kept distinct from loans received from other sources.