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State of Bihar - Section

Section 7 in Bihar Financial Rules, 1950

7.

Subject to such general or specific instructions as may be issued by Government in this behalf, it is the duty of the controlling officer concerned, to see that the dues of Government are correctly and promptly assessed, collected and paid into the treasury. Detailed instructions on the subject are contained in Chapter 3.Section IIExpenditure and Payment of Moneys Essential Conditions Governing Expenditure from Public Funds