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[Cites 0, Cited by 0] [Section 215] [Entire Act]

State of Rajasthan - Subsection

Section 215(2) in Rajasthan Panchayati Raj Rules, 1996

(2)Advances for works or other specific purposes shall be got adjusted at the most within three months failing which it will amount to temporary embezzlement and un-utilised cash balance shall be deposited back along with 18% interest.