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State of Rajasthan - Section

Section 10 in Rajasthan Official Trustees Rules, 1956

10. Time of payment.

- Subject to any special arrangement made under rule 7, all fees payable under Section 17 of the Act shall be paid by, or debited to, the trusts on taking possession or on realization of the property, as the case may be, and no further fees shall be charged on distribution.