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 229] [Entire Act] State of Rajasthan - Subsection Section 229(2) in Rajasthan Panchayati Raj Rules, 1996 (2)All cash transaction shall be entered in the Cash Book in full as soon as they occur and attested by head of office in token of check.
