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State of Jharkhand - Section

Section 214 in Bihar Chaukidari Manual

214.

As soon as the quarterly accounts for each subdivision in the form referred to in rule 213 are prepared, an abstract from Register XIV, showing by thanas the quarterly totals shall be submitted to the District Magistrate's office, where an account for each subdivision shall be kept. The accounts relating to each subdivision should be kept on a separate page of the register for each year.