Section 72(20) in The Punjab Co-operative Societies Rules, 1963
(20)Every person making a payment towards any money due for the recovery of which application has been made under [this rule shall be entitled to a receipt for the amount signed by the Sale Officer or other officer empowered by the Recovery Officer in that behalf, such receipt shall state the name of the person making the payment and subject-matter in respect of which the payment is made.] [Words substituted by Punjab Government Gazette Notification dated 18.2.86 [(Section 15 (f)]]
