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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Rajasthan - Subsection

Section 98(b) in Rajasthan District Board Account Rules

(b)To guard against the possibility of double payments and other irregularities and complication in the accounts as well to keep a watch on liabilities and their adjustment, personal ledger may be kept by the Board in the form below for firms or persons with whom business is continuously carried on or a running account is kept.