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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Rajasthan - Subsection

Section 50(2) in Rajasthan Agricultural Loans (Taqavi) Rules, 1958

(2)Special care shall be taken in paying loans into the Treasury Giat the amounts of interest and principal recovered are separately and distinctly credited, as the former must not and the latter must be credited in plus and minus memorandum.