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State of Rajasthan - Section

Section 74 in The Rajasthan Municipalities Accounts Rules, 1963

74. Payment on duplicate bills.

- When a payment is made on a duplicate bill or a duplicate receipt is attached to any paid bill, the Executive Officer shall certify thereon that the original bill has not been paid or the original receipt has.not been used in support of any other bill, as the case may be.Note. - Duplicate bills or receipts obtained from any person or firm should be distinctly marked as such.