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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Punjab - Subsection

Section 81(2) in The Punjab Town Improvement Trust Rules, 1939

(2)In the case of recoupment of the Chairman/Chief Officers permanent advance the disbursement certificate and payment order may be recorded in the permanent advance account register itself and a contingent bill need not be prepared.Note. - It should be carefully noted (1) that a bill must cover all items of expenditure up to the date of its preparation, and (2) that no item should be entered in the register until the money is actually spent and receipt obtained.