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State of Rajasthan - Section

Section 23 in Rajasthan District Board Account Rules

23.

Dates of payment shall whenever possible be noted by the payees in their acknowledgments If, for any reason such as illiteracy or the presentation of a receipt in the anticipation of payment, it is not possible to note the date of payment by the payee, the date of actual payment shall be noted by the disbursing officer under his initials either separately for each payment or by group as may be convenient.Essential Conditions Governing Expenditure from District Board Funds.