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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Tamilnadu - Subsection

Section 61(1) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991

(1)Every payment shall be made against a bill or voucher:Provided that in respect of payment from out of the permanent advance and in respect of which any bill or voucher cannot be obtained, the payment shall be against receipt.