Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 168] [Entire Act]

State of Rajasthan - Subsection

Section 168(b) in Rajasthan District Board Account Rules

(b)If a demand in respect of which a signed receipt, has, under rule 165 been made over to a Tax-Collector, has been paid at the District Board Office, that receipt shall be cancelled under the initials of the Secretary.