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[Cites 0, Cited by 0] [Section 96D] [Entire Act]

State of Uttar Pradesh - Subsection

Section 96D(6) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(6)The Rehabilitation Grants Officer shall maintain a register in R.G. Form 30-A and enter therein the particulars prescribed therein on each day on which bonds are withdrawn from the Treasury/Sub-Treasury or deposited or re-deposited therein. The Rehabilitation Grants Officer shall sign all the entries for each day and the Treasury/Sub-Treasury Officer's signatures shall be obtained against each entry of deposit of bonds in the Treasury/Sub-Treasury.