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[Cites 0, Cited by 0] [Section 123] [Entire Act]

State of Rajasthan - Subsection

Section 123(2) in The Manual of Departmental Orders

(2)Store receipt in form No. 8A (copy enclosed) should be prepared at Division, Sub-division and sectional store in duplicate at the time of receipt of the material in store even for those whose invoices are not received with them. These receipts are also to be issued in respect of materials immediately in their receipt for which A.G. Memos are received subsequently.