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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(1) in The Punjab Land Reforms Rules, 1973

(1)The Treasury Officer or Sub-Treasury Officer, as the case may be, shall keep an account of vouchers, presented and encashed on each day of payment in form 'G'. These forms shall be kept in a guard-file. Where no payments are made on any day, the Treasury Officer or Sub-Treasury Officer shall prepare a blank statement in this form.