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[Cites 0, Cited by 0] [Section 194] [Entire Act]

State of Rajasthan - Subsection

Section 194(3) in Rajasthan Panchayati Raj Rules, 1996

(3)The sums to be provided in the estimates of receipt and expenditure under a particular head of account must be such as can be reasonably expected to be received or expended during the year and must include the receipt or payments of arrears during that year.