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State of Maharashtra - Section

Section 23 in The Maharashtra Chit Funds Rules, 1976

23. Filing of vouchers.

- As soon as each payment is made, the Foreman shall obtain a voucher from the payee. Me shall verify whether the voucher specifies the purpose for which the payment was received and whether it is properly signed by the recipient and preserve it in the file mentioned in clause (7) of rule 21 after assigning a serial number thereto for each calendar month.