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[Cites 0, Cited by 0] [Section 142] [Entire Act]

State of Bihar - Subsection

Section 142(iii) in Bihar Financial Rules, 1950

(iii)The book value, guiding price and reserved price, which will be required while disposing of the surplus goods, should also be worked out. In case where it is not possible to work out the book value, the original purchase price of the goods in question may be utilised. A report of stores for disposal shall be prepared in Form F.R.-5E.