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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(3)(c) in Rajasthan Electricity Regulatory Commission (Constitution of fund and the manner of application of the fund) Rules, 2006

(c)These officers will also be responsible in ensuring that the amounts of the cheques/demand drafts deposited in the accredited banks have been credited in time in the account of the State Commission and also reconcile the receipts and payments Accounts with them.