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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(5) in Rajasthan Legislative Assembly Ex-Members and Family Pensioners (Medical Facilities) Rules, 2010

(5)The authorised shop-keeper shall issue bill in triplicate in the prescribed Form-2. The signature of the recipient in full shall be taken on the bill. The original copy of the bill shall given to the recipient and second copy shall be sent to the Secretary along with the statement of claims in Form-3, the third copy will be retained by the shop-keeper for his record.