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[Cites 0, Cited by 0] [Section 61(3)] [Section 61] [Entire Act]

State of Rajasthan - Subsection

Section 61(3)(i) in The Rajasthan Municipalities Accounts Rules, 1963

(i)When the pay bill has been drawn, the money shall be promptly disbursed to the payees concerned and their receipts taken in the column 17 of the bill except as hereafter provided. If the payee does not present himself before the end of the month, his pay shall be refunded by short drawal on the next bill and redrawn when he presents himself.