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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(1) in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958

(1)Revenue must be paid either in cash or currency notes at the office at which payment is to be made, or remitted to that office by money order, or to the extent allowed by paragraph 80 of the General Financial and Account Rules by a bank draft.