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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Rajasthan - Subsection

Section 79(6) in The Rajasthan Municipalities Accounts Rules, 1963

(6)In the case of recoupment of the Executive Officer's permanent advance, the disbursement certificate and payment order may be recorded in the permanent advance account register itself and a contingent bill need not be prepared.Note. - It should be carefully noted (1) that a bill must cover all items of expenditure upto the date of preparation and (2) that no item should be entered in the register until the money is actually spent and receipt obtained.