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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Rajasthan - Subsection

Section 48(3) in The Rajasthan Municipalities Accounts Rules, 1963

(3)The coal stock shall be verified monthly by the Engineer-in charge of the water works. To facilitate verification it is directed that the coal when received should be stocked in such a manner that at the time of verification reweighment may not be necessary. In the Stock Register the number of stocks should also be mentioned.