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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(3) in The Rajasthan Municipalities Accounts Rules, 1963

(3)When impounded cattle are released or sold a receipt shall be given to the purchaser in forms 13 and 14 respectively. If the pound keeper does not attend the sale personally, the receipt shall be given by the person conducting the sale and receiving the price to whom the receipt book shall be sent along with the cattle for sale.