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State of Bihar - Section

Section 43 in Account Rules for Lodging House Funds

43.

A stock register in Form No. 7 shall be maintained. All articles of stock shall be entered in it. The Stock shall be verified by the President or Secretary once a year and he shall record a certificate to that effect in the stock register. The sanction of the lodging house committee shall be obtained whenever any article is written off the register as sold, as unserviceable or otherwise disposed of.Construction and Repair Works