Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 324 in Criminal Court Rules of the High Court of Judicature at Patna

324.

Receipts under the head of account, mentioned in rule 323 are at once credited at the Treasury to Government.They are not to be retained intermediately in deposit either at the Court or at the Treasury.Monthly Returns