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[Cites 0, Cited by 0] [Section 135(1)] [Section 135] [Entire Act]

State of Rajasthan - Subsection

Section 135(1)(b) in The Rajasthan District Boards Act, 1954

(b)any other sum declared by this Act or by any rule or bye-law made thereunder to be recoverable in the manner provided by this Chapter, the Board shall, with all convenient speed, cause a bill to be presented to the person so liable.