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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(3)(a) in Tamil Nadu Village Panchayats (Receipts and Expenditure and Maintenance of the Accounts of Village Panchayats) Rules, 2000

(a)The first part shall be a stock register, the entries for receipts being attested by the executive authority or an officer authorised by him and the entries for issue being attested by the collecting officer concerned.