Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 32 in Account Rules for Lodging House Funds

32.

Every payment made either by cheque or in cash shall be covered by a receipt, duly stamped in all cases of payment of over Rs. 20 signed by the person to whom the money is due and to whom it has been paid. A receipt signed by another person for the creditor is invalid.