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State of Jharkhand - Section

Section 300 in Criminal Court Rules of the High Court of Judicature at Patna

300.

As soon as the Treasury Advice List is received (rule 295), the Deposit Register will be posted for the date to which it refers. The transactions shall be written up from the Advice List, Challans and Register of Payment Orders.Note - The date of granting the payment order should be entered in the repayment columns in the Register of Deposit Receipts, and the date of actual payment in column 4 of the Register of Deposits Repaid.Registers Of Receipts