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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(3) in The Rajasthan Land Reforms and Resumption of Jagirs (Compensation and Rehabilitation Bond) Rules, 1956

(3)On transfer of a Treasury Officer, the officer taking over charge shall verify the stocks of bonds and record a certificate in his own handwriting in both parts of the register in Form No. 15 to the following effect:-"Verified and found correct."