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State of Bihar - Section
Section 303 in Bihar Board's Miscellaneous Rules, 1958
303. Form of receipt books.
- Receipt books in the form given below shall be kept in all departments of revenue offices requiring them from which a receipt duly filled in and signed shall be given to every person making any payment whether in court-fee stamps or in cash.Book No. .............of.................. No. .................From whom received......................... 20.......On what account............................| AmountRs. P. | ||
| In cash | ....... | |
| In stamps | ....... | __________ |
| Total | ....... |