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State of Bihar - Section

Section 305 in Bihar Board's Miscellaneous Rules, 1958

305. Receipt books to be kept in treasury.

- Receipt books shall not be kept with other forms in the forms department of a Collectorate. They should be indented for separately and kept in the treasury alongwith the local fund cheque books. On receipt of a stock of these books, the Treasury Officer shall number each book by hand according to a district annual consecutive series entering such number on the outside of the cover of the book, thus-No. 17 of 1926-27.and sign each such entry. He shall also sign a certificate on the cover stating the number of forms in the book. Before issue to a department each receipt form shall also be stamped with the Collector's seal.