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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Bihar - Subsection

Section 32(3) in Bihar Land Reforms Rules, 1951

(3)The Treasury Officer will maintain a Stock and Issue Register of Bihar Zamindari Abolition Compensation Bonds in Form N(16) containing an account of receipts, issues and balances. The closing balance should be struck on each day on which there is a receipt or issue, and should be signed by the Treasury Officer. This register should be kept along with the Bonds in the double lock.