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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Rajasthan - Subsection

Section 39(3) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959

(3)The Collector, or an officer duly authorised by him in this behalf shall, on each day of the issue of the bonds, take the indent in file in Form XIII and draw on the basis of entries in the said file such of the bonds as are to be issued on that date and sign the Treasury doublelock register in Form XV (Form XV) in Part I against each entry of issue and he shall also sign against each entry of issue in Part II of the same register. He shall not, under any circumstances, retain any undisputed of bonds overnight, or allow them to pass into the hands of an official. Where any bond is not disposed of during the day, it shall be redeposited in the Treasury double lock the same day.