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State of Rajasthan - Section

Section 159 in Rajasthan District Board Account Rules

159.

Among Demand and Collection Register in Form No. 27 should be maintained in which all the arrears of the preceding years shall be brought forward. In this Register the demand relating to each year shall be posted separately for each tax and at the end an Abstract for all the preceding years will be prepared.B. Demand and Collection Register of other Taxes