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[Cites 0, Cited by 0] [Section 137] [Entire Act]

State of Haryana - Subsection

Section 137(3) in Punjab Jail Manual

(3)The Factory Manager shall cause proper accounts to be kept of all stores purchased, received, in stock and expended, respectively, and of all moneys of whatever kind at any time received or expended by him or under his authority or orders. He shall be responsible that all registers and accounts prescribed and relating to the manufactory department, are at all times correctly prepared and kept up-to-date that proper vouchers for all issues of stores and payments are obtained, kept in safe custody and produced when called for by the Superintendent and that his accounts are duly audited under proper authority.