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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

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

(h)"Treasury" means a Government Treasury or Sub-Treasury or a Bank to which the Government Treasury business has been made, over a Post Office Saving Bank where there is no such Treasury, Sub Treasury or Bank and includes a scheduled Bank with which a Municipal fund is kept under section 96 of the Act.