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State of Madhya Pradesh - Section

Section 27 in The Chit Funds (Madhya Pradesh) Rules, 1984

27. Filing of vouchers.

- As soon as each payment is made, the foreman shall obtain a voucher from the payee. He shall verify whether the voucher specifies the purpose for which the payment was received and whether it is properly signed by the recipient and preserve it in the hie mentioned in clause (7) of Rule 25 after assigning a serial number thereto for each calendar month.