Section 134 in The Orissa Co-operative Societies Rules, 1965
134. Receipts of payments of amounts due.
- Every person making a payment towards any money due for the recovery of which application has been made under the rule, shall be entitled to a receipt for the amount, signed by the Sale Officer or the other officer empowered by the Principal Officer, by general or special order in that behalf, and such receipt as prescribed by [Auditor-General] [Substituted vide Orissa Gazette Extraordinary No. 500, dated 23.4.1997.] shall state the name of the person making the payment and the subject matter in respect of which the payment is made.
