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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Bihar - Subsection

Section 31(1) in Bihar Land Reforms Rules, 1951

(1)The Public Debt Officer, [Patna] [Substituted by Notification No. 339-LR, dated 14.1.1960.] shall on receipt of the Indent [in triplicate]4 supply the Bonds indented for the Treasury Officer concerned, together with a covering Schedule in duplicate, in From N(2). The Public Debt officer shall, at the same time, send an intimation of despatch of the Consignment to the Treasury Officer separately. On receipt of the consignment, the Treasury Officer shall after proper verification of its contents, retain one copy of the covering Schedule in a Guard file in order of receipt and return the other copy immediately to the Public Debt Office [Patna] [Substituted by Notification No. 339-LR, dated 14.1.1960.], with an acknowledgement which shall be duly signed and sealed by him.