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[Cites 0, Cited by 0] [Section 30A] [Entire Act]

State of Bihar - Subsection

Section 30A(2) in Bihar Financial Rules, 1950

(2)Proper procedure for safe custody and monitoring of Bank Guarantees or other Instruments should be laid down. Monitoring should include a monthly review of all Bank Guarantees or other instruments expiring after three months, alongwith a review of the progress of supply or work. Extensions of Bank Guarantees or other instruments, where warranted, should be sought immediately.