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State of Jharkhand - Section

Section 879 in Bihar Education Code, 1961

879. Countersignature of Bills.

- The rules relating to the countersignature of the bills of the Department will be found in Appendix of the Bihar Treasury Code, Volume II. Countersignature is not necessary in the case of bills for house-rent and municipal taxes, or for special contingent charges incurred under the specific sanction which is intimated to the Accountant-General for the purpose of audit.