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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Bihar - Subsection

Section 62(iv) in Management and Working of the Forests

(iv)When an Officer who does not belong to the Forest Department is in charge of a divisional or district Forest Office, he should sign the contingent bill of the Office once only. A second signature on every contingent bill as countersigning Officer, is not necessary in such a case.