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[Cites 0, Cited by 0] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(6) in The Central Warehousing Corporation Rules, 1963

(6)All payments by the Corporation shall be made on bills or other documents duly prepared and passed by the managing director or other officer authorised in this behalf. The paid vouchers shall be stamped "paid" or "cancelled" so that they cannot be used a second time. They should then be kept serially numbered and produced at the time of audit.