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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Jharkhand - Subsection

Section 26(1) in The Bihar Primary and Middle Education Rules, 1961

(1)All bills received by the District Superintendent from the Sub-Inspectors of Schools and Sub-divisional Education Officers shall be immediately entered in the bill register. Thereafter each bill shall be properly scrutinised with the least delay and necessary entries made in the prescribed registers and the amount of the bill that has been passed for payment shall be entered in the Money Order form.