Section 6(2)(ii) in The Punjab Regulation of Accounts Act, 1930

[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(2)(ii) in The Punjab Regulation of Accounts Act, 1930

(ii)prescribing the manner in which the accounts required by clause (b) of sub-section (1) of section 3 shall be furnished by the creditor to the debtor, the forms to be used, and the details to be incorporated therein and the scale of costs to be paid by such debtors as may demand that the account required by this clause should be furnished in one of the particular scripts mentioned in Explanation (i) of this Clause :

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State of Punjab - Subsection

Section 6(2)(ii) in The Punjab Regulation of Accounts Act, 1930