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[Cites 0, Cited by 0] [Section 426A] [Entire Act]

State of Bihar - Subsection

Section 426A(g) in Bihar Financial Rules, 1950

(g)The copyist or typist to whom a typewriter is transferred as in clause no. (f) shall have to furnish afresh surety for the balance of the advance remaining unpaid at the time of such transfer.The surety bond shall be executed and other conditions shall remain the same, as in the case of a surety furnished at the time of purchasing a new machine by the copyist and typist who has transferred the machine.