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[Cites 0, Cited by 1] [Section 23] [Entire Act]

State of Bihar - Subsection

Section 23(b) in Bihar Financial Rules, 1950

(b)He is further required specially to control the adjustment of advances for which purpose the monthly abstracts of the contractors' and disbursers' ledger, submitted to Audit by the Divisional Officer, are required to pass through the Chief Conservator.