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State of Bihar - Section

Section 393 in Bihar Board's Miscellaneous Rules, 1958

393. Record to be kept.

- A record should be kept of the dates on which any tents are purchased and annual report of the disbursements should be submitted by the Commissioners of Divisions through the Accountant-General, to the Board of Revenue within three months after the close of the year in which they are made. The Board will submit to Government an abstract of the report, division by division, by the 1st of September every year.