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State of Rajasthan - Section

Section 20 in Rajasthan District Board Account Rules

20.

Money received in the Board under Rules 14 to 17 above shall be remitted to the Treasury at regular intervals, to be fixed by the Board. The money shall be accompanied by a duplicate challan (which can be had from treasury) and the remittance shall be entered in columns 7 and 8 of the general cash book under the initials of the Secretary. The duplicate foil of the challan when received back, signed from the Treasury shall be used as a voucher for the remittance, and will be filed separately.