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[Cites 0, Cited by 0] [Section 313] [Entire Act]

State of Bihar - Subsection

Section 313(2) in Bihar Board's Miscellaneous Rules, 1958

(2)When the payee appears in person at the treasury, the Treasury Officer should see that no avoidable delay occurs in getting the voucher for the refund signed by the payee, who may then receive the payment personally, or by a duly authorised agent, or by money-order at his own expense.