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State of Goa - Section

Section 18 in The Goa Panchayats (Accounts, Audit and Custody of Funds) Rules, 1997

18.

In the cases of payment made by remittance through post office, the postal money order receipt shall be kept with the voucher. In the case of payment for articles received by value payable post, the value payable cover together with the invoice or bill showing the details of the item paid for shall be kept with the voucher.