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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Rajasthan - Subsection

Section 70(2) in The Rajasthan Municipalities Accounts Rules, 1963

(2)When a remittance to the Municipal office is made with a duplicate challan, one copy of it shall be returned to the official concerned duly receipted as a receipt and the other retained in the Municipal office as voucher in support of the entry in the cash book.