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[Cites 0, Cited by 0] [Section 331] [Entire Act]

State of Rajasthan - Subsection

Section 331(8) in Rajasthan Panchayati Raj Rules, 1996

(8)He shall receive money on behalf of panchayats, maintain account books, prepare budget, and furnish all the information and prescribed returns and statements to the Panchayat/Panchayat Samiti on prescribed dates.