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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(3) in The Tamil Nadu Bhoodan Yagna Rules, 1959

(3)Any officer of the State Board authorized by the Chairman in this behalf shall grant receipts for all moneys received by him for credit to the State Board's Fund. A counter-foil receipt bearing printed machine numbers shall be maintained for the purpose.