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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Rajasthan - Subsection

Section 79(1) in The Rajasthan Municipalities Accounts Rules, 1963

(1)To an officer whose duties cause him to incur petty expenses which require to be paid at once before money can be obtained on a contingent bill, a permanent advance may be allowed. The sum to be allowed shall be fixed by the Board on the supposition that recoupments will be made at least once a month.