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State of Rajasthan - Section

Section 35 in Rajasthan District Board Account Rules

35.

When a payment is made on duplicate bill or a duplicate receipt is attached to any paid bill, the Chairman or the Secretary shall certify thereon that the original bill has not been paid or that the original receipt has not been issued 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.