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[Cites 0, Cited by 0] [Section 61(3)] [Section 61] [Entire Act]

State of Rajasthan - Subsection

Section 61(3)(ii) in The Rajasthan Municipalities Accounts Rules, 1963

(ii)The officer signing the pay bills is personally responsible for all salaries drawn on bills signed by him until the same have been paid to the proper recipients and the latter have signed acquittance for the same. Which the recipient is illiterate his thumb impression shall be taken, which shall invariably be attested by Executive Officer.