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

State of Odisha - Subsection

Section 26(4) in The Orissa Chit Funds Rules, 1985

(4)A voucher duly signed by the recipient shall be obtained by the foreman at the time any payment is made to him and such voucher shall be immediately filed in the file specified in Clause (7) of Rule 25 after due verification of all the particulars entered therein.