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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Rajasthan - Subsection

Section 72(7) in The Rajasthan Municipalities Accounts Rules, 1963

(7)Payment orders not on files.-Payment order shall on account be made on files. Each payment order shall be made on a bill except in the case referred to in rule 79(6), a note being made in the file concerned referring to the number and date of the voucher. A reference shall also be made on the bill to the file to which it appertains.Note. - The pay order shall specify the amount payable both in words and figures. It should be made in ink and signed by hand not by stamp with date thereunder.