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State of Andhra Pradesh - Section

Section 27 in Andhra Pradesh Chit Funds Rules, 2008

27. Filing of vouchers:

- As soon as each payment is made, the foreman shall obtain a voucher from the payee. He shall verify whether the voucher specifies the purpose for which the payment was received and whether it is properly signed by the recipient and preserve it in the Tile mentioned in clause (VII) of rule 25 after assigning a serial number thereto for each calendar month.