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[Cites 0, Cited by 0] [Section 177(1)] [Section 177] [Entire Act]

State of Rajasthan - Subsection

Section 177(1)(l) in The Rajasthan District Boards Act, 1954

(l)the conditions subject to which sums due to a Board may be written off as irrecoverable and the conditions subject to which the whole or any part of a fee chargeable for distress may be remitted;