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[Cites 0, Cited by 0] [Section 239] [Entire Act]

State of Rajasthan - Subsection

Section 239(2) in Rajasthan Panchayati Raj Rules, 1996

(2)The account of stores will be maintained for each item separately. Entries on receipt side will be made directly from the bill of the supplier, stores shall be issued as per genuine indents and proper receipt shall be obtained for issue of stores. It may be correctly entered on issue side of Stock Register.