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 89A] [Entire Act] State of Rajasthan - Subsection Section 89A(5) in Rajasthan Municipalities Act, 2009 (5)There shall be maintained separate primary books of accounts with detailed accounting heads in line with the National Municipal Accounting Manual for operation of the fund accounts.
