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State of Punjab - Section

Section 62 in The Punjab Town Improvement Trust Rules, 1939

62.

At the end of each month and in every case before the eighth day of the following month the officer appointed under rule 53 shall examine all bills, except those for establishment charges of the month, and satisfy himself that the charges have been properly vouched for and that the sub- vouchers have been so defaced as to preclude the possibility of their being used in support of any other bill, and shall record on the cash book a certificate to this effect.