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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Goa - Subsection

Section 26(a) in The Goa Panchayats (Accounts, Audit and Custody of Funds) Rules, 1997

(a)Each Receipt Book shall have a Serial number, and each receipt which shall be in duplicate for use with carbon paper, shall have a serial number within the book. Both, Book number and receipt number shall be machine numbered on each receipt, whether original or duplicate.