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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(1) in The Tamil Nadu Bhoodan Yagna Rules, 1959

(1)All transactions shall be brought into account and money received shall be paid in full without delay into a bank with which the Board has transaction, to be credited to the appropriate account of the State Board.