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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Rajasthan - Subsection

Section 3A(3) in Rajasthan Legislative Assembly Members (Travelling & Daily Allowances) Rules, 1964

(3)The recovery of advance remaining unadjusted for over one year may be made after giving an opportunity to the Member to explain the reasons of such unadjustment, from his next salary bill or by any other way as deemed fit by the Secretary, Rajasthan Legislative Assembly.]