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State of Bihar - Section

Section 182 in Bihar Financial Rules, 1950

182.

The procedure of verification outlined in the foregoing rules is suitable primarily for division executing ordinary works. In the cases of special stores, depots or divisions or of construction divisions, where there may be a large concentration of stores, a continuous and periodical verification of stores by an officer of the Audit Department should be arranged for, whenever possible, in consultation with the Accountant General.