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[Cites 0, Cited by 0] [Section 426A] [Entire Act]

State of Bihar - Subsection

Section 426A(h) in Bihar Financial Rules, 1950

(h)The machine should be made available for inspection by the sanctioning authority or any officer authorised by him for the purpose, and, it shall be the responsibility of the copyist and typist whom the advance has been sanctioned or to whom the typewriter machine has been transferred by the person to whom the advance was sanctioned, to keep it in proper and workable condition.]