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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Rajasthan - Subsection

Section 95(1) in The Rajasthan Municipalities Accounts Rules, 1963

(1)Courts realising fines, which under any Act in force are creditable to the Municipal fund, or arrears of Municipal dues recovered through court shall be remitted to the Municipal office along with a statement in form 47.