Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 82] [Entire Act] State of Rajasthan - Subsection Section 82(2) in The Rajasthan Municipalities Accounts Rules, 1963 (2)Adjustments shall be made when it is necessary to adjust a portion of an advance unused and paid or the recovery of an over payment.
