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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Bihar - Subsection

Section 33(13) in Bihar Land Reforms Rules, 1951

(13)[ Date of issue of Bonds. - The date of issue of Bond by the Public Debt Office, Patna, as mentioned in the Bonds shall be taken as the date of issue for payment of annual instalments and for crediting the value of the Bonds in Form N - Public Debt, etc., by contra-debit to 65 Payment of compensation, etc; on the basis of the monthly return showing the date-wise issue of Bonds received by the Accountant-General, Bihar from the Public Debt office, Patna. In order to ensure correct adjustment of the value of the Bonds in Government accounts the Public debt Office, Patna will at the same time send a copy of the monthly return to the Revenue Department (Land Reforms Section and another copy to the Finance Department by the 10th day of the month following the month to which the return relates.] [Substituted by G.S.R. 44, dated 1.4.1974.]