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[Cites 0, Cited by 0] [Section 229] [Entire Act]

State of Rajasthan - Subsection

Section 229(4) in Rajasthan Panchayati Raj Rules, 1996

(4)At the end of each month, the head of office should verify the cash balance in the chest with the balance as per cash book and record a signed and dated certificate to the following effect: -Certified that the cash balance has been checked and found as under: -In case of difference between the actual cash and the balances per cash book, it shall be explained.