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State of Rajasthan - Section

Section 28 in Rajasthan Stamp Rules, 2004

28. Register of advances.

(1)The advances shall be shown in a separate register in form C and every item entered in it shall be initialed by the Treasury Officer.
(2)The Register shall be inspected every month when the Treasury plus and minus memorandum is prepared and the Treasury Officer shall see that he possesses all the receipts duly renewed when ever necessary, and that the unadjusted advances are correctly included in the balance shown in the plus and minus memorandum in which details of such advances shall invariably be furnished.