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[Cites 0, Cited by 0] [Section 229(2)] [Section 229] [Entire Act]

State of Rajasthan - Subsection

Section 229(2)(a) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(a)that the moneys shown in the accounts as having been disbursed were legally available for, and applicable to the service or purpose to which they have been applied or charged;