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[Cites 0, Cited by 0] [Section 333] [Entire Act]

State of Bihar - Subsection

Section 333(c) in Bihar Board's Miscellaneous Rules, 1958

(c)The Sub-divisional Officer or the Land Reforms Deputy Collector in case of every Anchal Nazarat shall likewise verify the balance in cash and vouchers of every Anchal Nazarat in the sub-division quarterly and send a note of irregularity detected,-if any, to the Collector of the District.