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State of Rajasthan - Section

Section 293 in The General Rules (Civil), 1986

293. All moneys to entered in accounts.

- All moneys received and paid by or through any officer or official in his official capacity as an officer or official of a court shall, without any reservation, be entered in the public accounts.Un-authorised funds disallowed.-No un-authorised funds, as for instance from mines or from deductions made from the pay of establishment or from any other sources, shall be maintained.