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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Rajasthan - Subsection

Section 73(1) in The Rajasthan Municipalities Accounts Rules, 1963

(1)The payment shall generally be made by a cheque except the bills for amounts less than Rs. 25/- and if the payee so desires, any refund of octroi shall be paid in cash from the permanent advance.