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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(vi) in The Rajasthan State Warehousing Corporation Rules, 1975

(vi)All payments by the Corporation shall be made on bills or other documents duly prepared and passed by the Managing Director or other officer authorised in this behalf. The paid vouchers shall be stamped "Paid" or so cancelled that they cannot be used a second time. They should then be kept serially numbered and produced at the time of audit.