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[Cites 0, Cited by 0] [Section 138] [Entire Act]

State of Bihar - Subsection

Section 138(1) in Bihar Financial Rules, 1950

(1)The inventory for fixed assets shall ordinarily be maintained at site. Fixed assets should be verified at least once in a year and the outcome of the verification recorded in the corresponding register. Discrepancies, if any, shall be promptly investigated and brought to account.