Section 12 in The Assam Co-operative Agricultural and Rural Development Bank, Rules, 1961
12. Grant of Receipt.
- Every person making payment towards any money due for the recovery of which application has been made under these rules shall be entitled to a receipt signed by the distrainer or the Sale Officer, as the case may be, such receipt shall state the name of the person making the payment and the subject matter in respect of which the payment is made.
