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[Cites 0, Cited by 0] [Section 317] [Entire Act]

State of Bihar - Subsection

Section 317(6) in Bihar Board's Miscellaneous Rules, 1958

(6)Procedure in sub-divisions. - In sub-divisions the Revenue Peshkar shall keep Register 25 in his custody and the necessary voucher prepared by a clerk who is not attached to the Accounts Department of sub-treasury. The Sub-divisional Officer will discharge the functions of the Collector in respect of refund applications.