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[Cites 0, Cited by 0] [Section 239] [Entire Act]

State of Rajasthan - Subsection

Section 239(1) in Rajasthan Panchayati Raj Rules, 1996

(1)A stock register in Form XXXIV shall be kept and maintained by each Panchayati Raj Institution in which shall be entered the receipt and issue of all stocks and other movable properties of the Panchayati Raj Institution concerned.