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State of Rajasthan - Section

Section 173 in Rajasthan District Board Account Rules

173.

Licences shall be issued as soon as the fees or tax is paid in and the amount thus collected shall, in cases of licences granted by the Secretary, be brought to account daily in the general cash book direct from the counterfoils, in other cases it shall be remitted daily by the licensing officer to the District Board Office with a duplicate challan in Form 39.