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

State of Rajasthan - Subsection

Section 72(5) in The Rajasthan Municipalities Accounts Rules, 1963

(5)When a person not in Board's employment claims payment for work done, services rendered or articles supplied, the Executive Officer shall use special precautions for satisfying himself of the identify of the applicant for payment.