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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Bihar - Subsection

Section 33(i) in The Bihar Journalist Welfare Fund Rules, 2010

(i)The Deputy Chairman of the Steering Committee of the Journalist Welfare fund shall maintain a cash book similar to that in T.C. Form-6 and all the transaction of the Journalist Welfare Fund shall be entered into it and after receiving any donation shall grant a receipt to the persons concerned.