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State of Rajasthan - Section

Section 44 in Rajasthan District Board Account Rules

44.

No duplicate or copy of a receipt granted for money received of a bill or other document for the payment of money which has already been paid, shall be issued on the ground that the original has been lost. If and necessity arises for such a document, a certificate may be given that on a specified date a certain sum on a certain account was received from, or paid to, a certain person.