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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Bihar - Subsection

Section 87(i) in Bihar Financial Rules, 1950

(i)The cash book or imprest account should be closed on the date of transfer and a note recorded in it over the signature of both the relieved and the relieving Government servant, showing the cash and imprest balances, and the number of unused cheques, if any, made over and received by them respectively.'