Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 169] [Entire Act] State of Rajasthan - Subsection Section 169(b) in Rajasthan District Board Account Rules (b)The Secretary shall at the irregular intervals, review the Demand and Collection Register and see that foils actually exist for demands shown therein as not having been paid.
