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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Rajasthan - Subsection

Section 72(4) in The Rajasthan Municipalities Accounts Rules, 1963

(4)Special precautions must be taken by the Executive Officer as regards all bills and documents showing signs of alteration of the head of the office shall be formally drawn to the irregularity. No document bearing any erasure can be accepted and payment on such document shall be refused by the Executive Officer and a fresh document called for.