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State of Haryana - Section

Section 27 in Haryana Chit Funds Rules, 2018

27. Filing of vouchers [Section 23].

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