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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Rajasthan - Subsection

Section 78(2) in The Rajasthan Municipalities Accounts Rules, 1963

(2)The actual cash balances shown in the cash book should be verified at irregular intervals by the Chairman/Executive Officer or some other responsible officer authorised by the Board and a dated certificate to the effect should be recorded by him. Such verifications will, however, not effect the Treasurer's responsibility, for the cash balances.