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[Cites 0, Cited by 0] [Section 123] [Entire Act]

State of Rajasthan - Subsection

Section 123(3) in The Manual of Departmental Orders

(3)Issue notes should be prepared in form No. 7, (copy enclosed) at Division, sub-division and sectional stores in quadruplicate. Two such copies to be issued to the consignee (receiptent) who in turn will return one copy duly acknowledged to the consignor. The acknowledgment should be in following form on the issue note:-"Material mentioned in the issue note has been received and register". One copy of issue note is to be sent to Divisional Office for necessary checking and adjustment action.