Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(v) in The Rajasthan State Warehousing Corporation Rules, 1975

(v)All monetary transactions shall be entered in the Cash Book as soon as they occur and shall be attested by an officer of the Corporation duly authorised in this behalf. The Cash Book shall be closed daily and completely checked by the Managing Director or the officer authorised by him in this behalf. At the end of each month, the Managing Director or the officer so authorised, shall verify the cash in hand and record a signed and dated certificate to that effect.